RAGHAVENDRA ALLAM Vs. INDUKURI CHINA SATYANARAYANA RAJU

JUDGEMENT

(1.) The present Civil Revision Petition is preferred against the order dtd. 22/8/2022 in I.A. No. 41 of 2021 in O.S. No. 04 of 2021 passed by the III Additional District and Sessions JudgeCum- II Metropolitan Sessions Judge-Cum-Principal Family Judge, Kukatpally, Medhcal-Malkajgiri District.

(2.) The revision petitioners herein are the defendants in the main Suit.

(3.) The respondent herein filed the subject suit as plaintiff vide O.S. No. 4 of 2021 under Order VII Rule 1 r/w Sec. 26 of CPC for recovery of damages.