HEERA CHAND Vs. OMMI SETTI

JUDGEMENT

(1.) This Civil Revision Petition, under Article 227 of the Constitution of India, is filed challenging the order, dated 12.10.2006, made in I.A. No. 9 of 2006, in R.C.C. No. 5 of 1997, passed by the Principal Junior Civil Judge, Anakapalle, where under and whereby, the petition, under Section 151 of the Code of Civil Procedure, 1908 (for short, 'Code of Civil Procedure'), filed by the second Respondent herein, seeking certain amendments in the original petition was allowed.

(2.) The Petitioner herein is the Respondent and the Respondents herein are the Petitioners in R.C.C. No. 5 of 1997. For the sake of convenience, the parties will be referred to herein as they are arrayed in R.C.C. No. 5 of 1997.

(3.) The brief facts of the case are as follows: