M ASADULLA BAIG Vs. T S JAYA PRAKASH

JUDGEMENT

(1.) This civil revision petition is presented against the order of the Court of the learned II Additional District Judge, Anantapur at Hindupur, dated 20.02.2020, in IA.No.488 of 2018 in OS.No.21 of 2011.

(2.) The above petition was filed under Order VIII Rule 9 C.P.C requesting leave to file additional pleadings in the nature of additional written statement.

(3.) Defendants 1 to 4 are the petitioners. Plaintiffs 2 to 7 are the respondents 1 to 6 and whereas defendants 5 to 17 and 19 are the respondents 7 to 20 herein. Respondents 7 to 20 are not necessary parties to this revision petition, according to the petitioners.