LAWS(TLNG)-2019-6-79

GANGU PARUSHARAMULU Vs. POOLA BALAKRISHNA REDDY

Decided On June 13, 2019
Gangu Parusharamulu Appellant
V/S
Poola Balakrishna Reddy Respondents

JUDGEMENT

(1.) Heard Sri S.Sridhar, Counsel for revision petitioner and Sri Hamsa Raj, counsel for 1st respondent.

(2.) This Revision is filed under Article 227 of the Constitution of India challenging the order dt.22.04.2014 in I.A.No.479 of 2012 in O.S.No.4 of 2012 of the VI Additional District Judge at Siddipet.

(3.) Petitioner herein is the 1st defendant in the above suit.