S.BACHI REDDY Vs. S.RAJENDER REDDY

JUDGEMENT

(1.) This Civil Revision Petition is filed under Article 227 of the Constitution of India, aggrieved by the order dtd. 30/6/2025 in I.A.No.474 of 2024 in O.S.No.148 of 2022 by the Senior Civil Judge at Kalwakurthy (hereinafter referred to as "the trial Court")

(2.) The revision petitioner herein is the petitioner/defendant No.3 and respondent No.1 is the respondent/plaintiff. The parties herein are referred to as they were arrayed in the suit before the trial Court for the sake of convenience and clarity.

(3.) Heard the submissions of Sri B.Madhusudhan Rao, learned counsel for the petitioner and Sri A.P.Suresh Ram, learned counsel for respondent No.1.