CH.KRANTI Vs. G.GANESH GOUD

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 filed challenging the propriety and legality of the order dtd. 10/3/2023 in I.ANo.76 of 2023 in O.S.No.10 of 2023 passed by the Court of the Principal Senior Civil Judge at Wanaparthy.