VEGUNTA MAHARANI SAMYUKTHA Vs. YELAMANCHILI BHUVANESWARI DEVI

JUDGEMENT

(1.) This civil revision petition, under Article 227 of the Constitution of India, by the unsuccessful petitioner/1st defendant is directed against the orders dtd. 14/2/2019, of the learned I Additional District Judge, West Godavari at Eluru, passed in IA.No.1253 of 2018 in OS.No.38 of 2014 filed under Order VI Rule 17 of the Code of Civil Procedure, 1908 ('the Code', for brevity) allowing the plaintiff to delete the names of defendants 2 to 10 and to amend the plaint.

(2.) Heard Sri Venkaiah, learned counsel appearing for the revision petitioner/1st defendant and Sri Damaraju Madhusudhan Vijay Kumar, learned counsel for the 1st respondent/plaintiff.

(3.) The case of the plaintiff in the affidavit filed in support of the request for amendment of the plaint, in brief, is this: