DUMPETI SUSHMA Vs. KANDUKURI RAVINDER

JUDGEMENT

(1.) The Civil Revision Petition is filed under Article 227 of Constitution of India assailing the order passed in CMA.No.70 of 2021, dtd. 20/1/2023 by learned Principal District Judge, Hanumakonda.

(2.) ***

(3.) The learned counsel for respondent-plaintiff submits that sufficient opportunity is given to the revision petitioner-defendant to furnish security, but he failed to do so, thereby the learned trial Court has allowed I.A.No.279 of 2021 and the petitioner has carried the matter in C.M.A.No.70 of 2021, which came to be dismissed. The petitioner has not made out any case in the revision petition and prayed to dismiss the same.