YERRAGUNTA LAXMINARAYANA Vs. REGONDA MARKANDEYA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Counsel for respondent.

(2.) This Civil Revision Petition is filed by the petitioner/defendant under article 227 of the Constitution of India challenging the propriety and legality of the order dtd. 1/7/2022 in I.A.No.01 of 2022 in O.S.No.154 of 2013 on the file of the Principal Senior Civil Judge, Bhongir.

(3.) The parties are referred to as arrayed in the suit before the lower Court.