SINGILIDEVI VEERA VENKATA ANANTHALAKSHMI Vs. BHAMIDIPATI SETHARAMAYYA

JUDGEMENT

(1.) This civil revision petition is filed by the petitioners/plaintiffs as against an order dated 30-3-1998 made in LA. No.96 of 1998 in O.S. No.38 of 1992 on the file of the Senior Civil Judge, Peddapuram.

(2.) The revision petitioners/plaintiffs moved an application in LA. No.96 of 1998 in O.S. No.38 of 1992 on the file of the Senior Civil Judge, Peddapuram, praying the Court to permit them to amend the plaint and the substance of the amendment was that the suit schedule property was acquired by the Government during the pendency of the suit and that OP No.65 of 1988 is pending on the file of the Senior Civil Judge, Peddapuram and that the said OP was registered on a reference made to the same Court under Section 31 (2) of the Land Acquisition Act and that the compensation amount was deposited in the said Court and hence the amendment is prayed for paying the relief of compensation in lieu of or in addition to the relief of specific performance prayed for in the suit.

(3.) Respondents filed a counter and had opposed the said application on the ground that the petitioners are fully aware of the acquisition made by the Government and the compensation cannot be paid to them unless the sale deed is executed in their favour and the application is a belated one and the intention of the petitioners is only to drag on the matter.