UPPALAPATI RAMANAMMA W/O.SESHAIAH Vs. RAVELLA PITCHAIAH

JUDGEMENT

(1.) This revision is filed against the order dated 02.06.2010 in I.A. No.631 of 2010 in O.S. No.349 of 2005 on the file of the Principal Junior Civil Judge, Ongole.

(2.) The revision petitioner is defendant No.1 and the respondents are the plaintiffs and defendant Nos. 2 to 4. The suit is filed for partition of the suit schedule property. The plaintiffs filed the present I.A. No.631 of 2010 under Order 6 Rule 17 of Code of Civil Procedure (for short 'CPC') for amendment of the plaint and the plaint schedule.

(3.) For the sake of convenience, the parties hereinafter referred to as they arrayed in the I.A. To give more clarity, the revision petitioner, who is respondent No.1 (defendant No.1) in the I.A, is hereinafter referred to as the respondent.