B MURALIKRSIHNA Vs. BANDI SAMMAIAH

JUDGEMENT

(1.) Heard the learned counsel for petitioner.

(2.) This Revision Petition is filed under Article 227 of the Constitution of India assailing the order dt.21-11-2017 in I.A.No.963 of 2017 in O.S.No.11 of 2004 of the Principal Senior Junior Civil Judge, Warangal.

(3.) Petitioner herein is the 3rd defendant in the suit.