KOLIPAKA VASANTH Vs. KOLIPAKA SALAMMA

JUDGEMENT

(1.) This Revision is filed assailing the order dt.11.12.2017 in I.A.No.757 of 2017 in O.S.No.32 of 2005 of the Junior Civil Judge, Sirpur.

(2.) Petitioner is the plaintiff in the above suit. He filed the said suit for declaration of his title to the plaint schedule property and for recovery of possession.

(3.) Initially, respondents were remained ex-parte and an exparte judgment was pronounced dismissing the suit on 03.03.2008.