CHEPYALA RAJU Vs. CHEPYALA ARUNA

JUDGEMENT

(1.) Petitioner/plaintiff filed this Civil Revision Petition, invoking the provisions of Article 227 of the Constitution of India, aggrieved by the order passed by the Senior Civil Judge, Jangoan in I.A.No.80 of 2020 in O.S.No.33 of 2014, dtd. 19/2/2020.

(2.) Heard Sri Jalli Kanakaiah, learned Senior counsel for the petitioner and R.K.Chitta, learned counsel for respondent No.2.

(3.) During the pendency of the revision petition respondent No.1 died and learned counsel for the petitioner as well as learned counsel appearing on behalf of respondents submits that except petitioner and respondent No.2 there are no other legal heirs.