PHANI RAGHAVALU MEDURI Vs. LAKSHMI MEDURI

JUDGEMENT

(1.) This Civil Revision Petition is filed seeking to set aside the order dtd. 14/9/2022 passed by the I Additional Family Court, Hyderabad in I.A.No.277 of 2021 in O.P.No.489 of 2020.

(2.) The aforesaid application was filed by the petitioner under Order I Rule 10(2) of CPC to implead one Kranti Kondapally in the O.P. as respondent No.2. By the impugned order, the trial Court dismissed the said application.

(3.) Heard Sri J.Prabhakar, learned senior counsel, representing Ms. V.Preeti Reddy, learned counsel on record for the petitioner, and Sri Ch.Koteswara Rao, learned counsel for respondent. Perused the entire material available on record.