Sridhara Nageswara Siva Kumar vs Mrs. Parimi Santoshi Padma
2022 Latest Caselaw 6744 Tel

THE HON'BLE SRI JUSTICE A.VENKATESHWARA REDDY

      CIVIL REVISION PETITION No.2852 of 2022

ORDER:

Heard learned counsel for the revision petitioners.

Perused the order impugned dated 27.04.2022 in I.A.No.79

of 2022 in FCOP No.99 of 2019 and also perused the

orders dated 16.03.2020 in O.P.No.99 of 2019.

2. Learned counsel for the revision petitioner

submitted that as per the Passport and other official

documents, the name of father of the respondent is

mentioned as "Sridhara Lakshmi Naryana" but in the

impugned judgment, it is mentioned as "S.Laxmi Naryana"

which may cause some problems in future. Accordingly,

the said application was filed in I.A.No.79 of 2022 under

Section 152 of C.P.C. It is fairly conceded by the learned

counsel that the application was not filed in the proper

format under the relevant provisions of Law and requested

for a liberty to file appropriate applications before the

appropriate forum.

3. Therefore, while recording the submissions, this

Civil Revision Petition is dismissed with a liberty to the 2 of 2

revision petitioners to file appropriate application for the

said remedy.

In the circumstances of the case, there shall be no

orders as to the costs. As a sequel, miscellaneous

applications, if any pending, shall stands closed.

________________________________ A.VENKATESHWARA REDDY, J

Note: Issue Certified Copy by tomorrow

12-12-2022 SA