GANGU PARSHARAMULU Vs. GUDURI UMA

JUDGEMENT

(1.) This Civil Revision Petition is directed against the order dtd. 24/6/2025 passed in E.P. No. 7 of 2024 in O.S. No. 172 of 2020 by the learned Principal Junior Civil Judge-cum-Judicial Magistrate of First Class, Rajanna Sircilla.

(2.) Heard Sri B. Arjun Rao, learned counsel appearing on behalf of the petitioner.

(3.) The brief facts of the case, as pleaded by the petitioner, are that he instituted O.S. No. 172 of 2020 before the learned Principal Junior Civil Judge, Rajanna Sircilla, seeking recovery of a sum of Rs.3,00,000.00 from the legal representatives of late Guduri Surender, who had borrowed the said amount and thereafter passed away.