MADHU APPALA Vs. BHAGYANAGAR CO-OP CREDIT SOC

JUDGEMENT

(1.) This Civil Revision Petition is filed assailing the order dtd. 5/6/2024 passed by the II Additional District Judge, MedchalMalkajgiri District at Medchal in CMA.No.20 of 2023.

(2.) Heard Sri Vijay B.Paropkari, learned counsel for revision petitioners and Smt Sarampally Mrudula, learned counsel for respondents.

(3.) The revision petitioners are defendants and respondents herein are plaintiffs in the suit. For convenience, hereinafter the parties will be referred to as they are arrayed in the suit.