TADURI ANIL KUMAR Vs. BARIDE

JUDGEMENT

(1.) This civil revision petition is filed invoking the provisions of Article 227 of Constitution of India aggrieved by the orders dtd. 25/6/2024 passed by the Principal District Judge at Kamareddy in I.A.No.33 of 2024 in O.S.No.13 of 2023 where under the application filed by the petitioner/defendant No.1 seeking rejection of the plaint was dismissed.

(2.) Heard Sri A.Madhava Rao, learned counsel for the petitioner and Sri V.Amrutha Rao, learned counsel appearing for respondent Nos.1 and 2. Learned counsel for the petitioner has mentioned in the memorandum of grounds of revision that respondent Nos.3 to 16 are not necessary parties in the revision petition.

(3.) The revision petitioner herein is defendant No.1 and the respondent Nos.1 and 2 are plaintiffs, respondent Nos.3 to 16 are defendant Nos.2 to 15 in O.S.No.13 of 2023. For the sake of convenience, the parties herein are referred to as they are arrayed in the suit in O.S.No.13 of 2023 before the trial Court.