JANGA VIMALAKR Vs. RAO BROTHERS

JUDGEMENT

(1.) The Civil Revision Petition is filed under Article 227 of the Constitution of India assailing the award and recovery certificate passed in AA/CF/No.422 of 2021 dtd. 20/11/2021 by the Deputy Registrar of Chits Warangal District at Hanamkonda. ?

(2.) Petitioners are opponent Nos.1 and 2 and respondent No.1 is the disputant in AA/CF/No.422 of 2021 and respondent No.2 is the Deputy Registrar of Chits.

(3.) It is stated in the cause title of the Civil Revision Petition that respondent Nos.3 to 5 are not necessary parties to the petition.