BASAVA POORNIMA CHOUDARY Vs. T. GOWTHAMI CHOWDARY

JUDGEMENT

(1.) This Civil Revision Petition, under Article 227 of the Constitution of India, by the petitioners, is directed against the order, dtd. 27/8/2019, of the learned XII Additional District Judge, Vijayawada, passed in IA.No.1205 of 2016 in OS.No.220 of 2011 filed under Order I Rule 10 and Sec. 151 of the Code of Civil Procedure, 1908, praying to permit them to come on record as plaintiffs 2 & 3 in the suit and to amend the plaint as in the petition.

(2.) Heard Sri Gurram Ramachandra Rao, learned counsel appearing for the revision petitioners/petitioners/proposed parties and Sri Chilurkuru Narendra Babu, learned counsel for the respondents/defendants 1 & 2. The 3rd respondent is the plaintiff. The parties shall hereinafter be referred to as the revision petitioners/proposed parties, plaintiff and defendants for the sake of convenience and clarity.

(3.) The facts that lead the revision petitioners to file the present interlocutory application seeking their impleadment as plaintiffs 2 & 3 in the suit, in brief, are as follows: