BOPPANA HEMA SRIDHAR Vs. BOPPANA BASAVA KUTUMBA RAO

JUDGEMENT

(1.) This civil revision petition, under Article 227 of the Constitution of India, by the unsuccessful plaintiffs is directed against the orders, dtd. 26/2/2020, of the Junior Civil Judge, Muvva, dismissing I.A.No.113 of 2020 (Old I.A.No.1268/2018) in O.S.No.95 of 2019 (old O.S.No.96 of 2016) filed under Order VI Rule 17 read with Sec. 151 CPC.

(2.) Heard Sri Venkateswarlu Kolla, learned counsel appearing for the revision petitioners/plaintiffs and Sri Y. Subramanyam, learned counsel for respondent/defendant.

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