ANUSUYAMMA Vs. SRINIVASA REDDY

JUDGEMENT

(1.) The plaintiffs are the revision petitioners. Aggrieved against the order dtd. 9/12/2013 passed by the learned District Munsif cum Judicial Magistrate No.I, Hosur in I.A.No.254 of 2013 in O.S.No.47 of 2012 in rejecting the application filed to amend the plaint, this civil revision petition has been filed.

(2.) The facts, in a nutshell, are as follows:

(3.) Heard the learned counsel for the petitioners and the learned counsel appearing for the fourth respondent. Despite notice being served on respondents 1 to 3 and 5 to 20, there is no representation on their behalf either in person or through the counsel.