(1.) Heard learned counsel for the petitioner and learned counsel for the respondent.
(2.) This Civil Revision Petition is filed challenging the propriety and legality of the order dtd. 15/12/2022 in I.A.No.57 of 2021 in O.S.No.2 of 2019 passed by the Court of Principal District Judge, Wanaparthy.
(3.) For the sake of convenience the parties are referred to as they are arrayed in the suit before the lower Court.