JUVVAJI RAVINDER AND ANOTHER Vs. JAKKULA PUSHPALEELA

JUDGEMENT

(1.) This revision petition is filed aggrieved by the orders passed by the Principal District Judge at Jangaon in C.M.A.No.61 of 2022 dtd. 17/10/2023 confirming the orders passed by the Additional Junior Civil Judge at Jangaon in I.A.No.7 of 2021 in O.S.No.8 of 2021 dtd. 16/4/2021 invoking the provisions of Article 227 of the Constitution of India.

(2.) The revision petitioners herein are defendants and the respondent is plaintiff in O.S.No.8 of 2021. For the sake of convenience the parties herein are referred to as they are arrayed in the suit in O.S.No.8 of 2021 before the trial Court.

(3.) Brief facts of the case: