VAKKALAGADDA VENKATA SIVAYYA Vs. TUMMALA SUJATHA

JUDGEMENT

(1.) This civil revision petition, under Article 227 of the Constitution of India, by the unsuccessful petitioners/defendants is directed against the orders dtd. 30/7/2019 of the learned Principal Junior Civil Judge, Avanigadda, passed in IA.No.484 of 2019 in OS.No.223 of 2016 filed under Order VI Rule 17 of the Code of Civil Procedure, 1908 ('the Code', for brevity) requesting to amend the plaint as noted hereafter.

(2.) Heard Mr. Sai Gangadhar Chamarty, learned counsel for the petitioners/defendants and Mr. Marri Venkata Ramana, learned counsel for the respondent/plaintiff.

(3.) The case of the plaintiff, as stated in the affidavit filed in support of the petition, in brief, is this: