KARREDDULA VENKATA SUBBA REDDY Vs. DASARI, BARNABASU

JUDGEMENT

(1.) This civil revision petition, under Article 227 of the Constitution of India, by the unsuccessful plaintiffs is directed against the orders dtd. 9/3/2021, of the Principal Junior Civil Judge, Giddalur, dismissing I.A.No.956 of 2009 in OS.No.83 of 2006 filed under Order VI Rule 17 of the Code of Civil Procedure, 1908 seeking to amend the plaint.

(2.) Heard Sri Turaga Sai Surya, learned counsel appearing for the revision petitioners/plaintiffs and Sri Venkateswarlu Chakilam, learned counsel for respondents/defendant Nos.1, 4 and 6 to 9. Respondent Nos.2, 3 and 5 died.

(3.) The case of the plaintiffs, in brief, is as follows: