D.K.SHRUTHI Vs. SHAIK MUNNA BASHA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the respondent.

(2.) For the sake of convenience the parties are referred to as they are arrayed in the suit before the lower Court.

(3.) This civil revision petition is preferred against the order dtd. 24/1/2023 in I.A.No.786 of 2022 in O.S.No.196 of 2022 on the file of the Principal Junior Civil Judge at Gadwal, whereunder the petition filed by the defendant under Order VII Rule 11(a), (b) and (d) of the Code of Civil Procedure seeking rejection of the plaint was dismissed.