DOKKARI MUTYALAMMA Vs. MIRIYALA HANUMATHA RAO

JUDGEMENT

(1.) This Civil Revision Petition, under Article 227 of the Constitution of India, by the unsuccessful petitioner/plaintiff is directed against the order and decree, dtd. 18/6/2020, of learned II Additional Senior Civil Judge, Visakhapatnam, dismissing I.A.No.1028 of 2019 in OS No.1004 of 2013 filed under Order XIV Rule 5 of CPC, requesting to recast the issues.

(2.) Heard Sri A. Sai Naveen, learned counsel for the revision petitioner/plaintiff and Sri K. Sairam Murthy, learned counsel for the respondent No.1/defendant No.1. Respondents/ defendant Nos. 2 to 13 are shown to be not necessary parties to this revision petition.

(3.) The suit is filed contending briefly as follows: