THOKALA RAMULU Vs. GOVINDA LAXMI

JUDGEMENT

(1.) Aggrieved by the orders passed by the Senior Civil Judge, Mahabubabad in I.A.No.453 of 2022 in O.S.No.79 of 2018, dtd. 16/11/2023, petitioner/defendant No.2 filed this Civil Revision Petition, invoking the provisions of Sec. 115 of C.P.C.

(2.) Heard Sri B.Balaji, learned counsel for the petitioner and Sri M.Mallikarjun Reddy, learned counsel appearing for respondents.

(3.) Revision petitioner herein is defendant No.2 and respondents are plaintiffs in O.S.No.79 of 2018. For sake of convenience, the parties herein are referred to as they are arrayed in the suit before the Court below.