LAWS(TLNG)-2025-6-82

MENTHULA SHASHIDHAR Vs. CHERUKURI PADMA RAO

Decided On June 09, 2025
Menthula Shashidhar Appellant
V/S
Cherukuri Padma Rao Respondents

JUDGEMENT

(1.) This Revision Petition is filed directed against the order dtd. 14/9/2022 passed in I.A.No.416 of 2023 in OS.No.309 of 2022 on the file of Principal District Judge, Warangal.

(2.) Heard Sri K.Venu Madhav, learned counsel for revision petitioner, and Sri M.Vivekananda Reddy, learned counsel for the respondent.

(3.) The petitioner is defendant and the respondent is plaintiff in the suit. For convenience, the parties will be hereinafter referred to as arrayed in the suit.