YELLANKI GOPALA RAO Vs. YELLANKI RADHAMMA

JUDGEMENT

(1.) The present Civil Revision Petition is preferred seeking prayer as under:

(2.) This Civil Revision petition is filed by the petitioner/defendant challenging the propriety and legality of the order dtd. 16/11/2024 passed in I.A.No.258 of 2024 in O.S.No.79 of 2024 on the file of the Court of the Agent to Government, Bhadradri Kothagudem, whereby the petition filed under Order VII Rule 11 read with Rule 14 of Agency Rules seeking rejection of the plaint was dismissed.

(3.) As can be seen from the affidavit in I.A.No.258 of 2024 in O.S.No.79 of 2024 the plea of the petitioner is that he filed O.S.No.124 of 2014 on the file of Sub Divisional Magistrate (Mobile Court), Bhadrachalam, against the Respondent/Plaintiff and the trial Court in I.A.No.77 of 2014 in O.S.No.124 of 2014 granted temporary injunction against the respondent/plaintiff and as such the respondent has knowledge of the entries in pahani from 2014 and therefore the plea of the respondent/plaintiff that she has knowledge about the entries in the pahanies only from 19/6/2021 is false and that plea is taken only to bring the suit filed by respondent/plaintiff within the limitation.