PRIME PROPERTIES Vs. SANA LAKSHMI DEVI

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is directed against the judgment and order dtd. 14/3/2022 as passed by the High Court for Telangana at Hyderabad in CRP No. 204 of 2022, whereby the High Court has disapproved the order dtd. 29/12/2021 passed by the Court of I Additional Senior Civil Judge, Ranga Reddy District at L.B. Nagar, allowing the review application under Order XLVII Rule 1 of the Code of Civil Procedure, 1908. While allowing the review application, the Trial Court has taken the subsequent pleadings filed by the plaintiff in the form of rejoinder on record, in supersession of its earlier order dtd. 29/11/2021, whereby such a permission was declined.

(3.) The matter essentially relates to filing of pleadings but, various factors and aspects have got entangled because of the long pendency and multifarious incidental proceedings. However, for the present purpose, suffice would be to notice the relevant background aspects and proceedings to the extent relevant to the questions at hand. They are as follows: