YELABOINA KUMAR Vs. GUVVA JAI HIND

JUDGEMENT

(1.) This Civil Revision Petition is filed invoking the provisions of Article 227 of Constitution of India. Aggrieved by the orders dtd. 4/10/2023 passed by Principle Junior Civil Judge, Jangaon in I.A.No.783 of 2022 in O.S.No.515 of 2021, granting leave to defendant No.1 for filing counter claim in the suit.

(2.) The revision petitioners are plaintiffs and respondent No.1 is the defendant No.1 in the Suit O.S.No.515 of 2021. For the sake of convenience the parties herein are referred to as they arrayed in the suit before the Court below.

(3.) Brief Facts of the case: