S. SRINIVAS REDDY Vs. B. BALAKRISHNA KURPA

JUDGEMENT

(1.) Heard the learned counsel for petitioner. Though respondent is served, none appears.

(2.) Petitioner has filed this Revision under Article 227 of the Constitution of India challenging the order dt.18-01-2018 in I.A.No.567 of 2017 in O.S.No.1410 of 2017 of the I Additional Senior Civil Judge, Ranga Reddy District at L.B. Nagar.

(3.) The said suit was filed by the petitioner against respondent for recovery of alleged arrears of rent and for eviction of respondent.