S RAMACHANDRA REDDY Vs. SYED KHAJA AMJADF ALI

JUDGEMENT

(1.) This Revision is filed under Article 227 of the Constitution of India challenging the order and decree dt.09-11-2018 passed by the I Senior Civil Judge, City Civil Court, Hyderabad in I.A.No.1517 of 2018 in I.A.No.63 of 2016 in O.S.No.85 of 2014.

(2.) Petitioner is plaintiff in the suit.

(3.) He filed the suit for recovery of money against the respondent.