KORUPROLU NAGARAJU (DIED) Vs. LANKA RAMBABU

JUDGEMENT

(1.) As the issue involved in both the civil revision petitions is one and the same, these matters are taken up together for disposal by this Common Order.

(2.) The petitioners herein are the defendants No.1 to 6 and the respondent is the plaintiff in O.S.No.28 of 2008, which was filed by the plaintiff before the Senior Civil Judge, Peddapuram (for short "the trial Court") for grant of specific performance of agreement of sale. The present impugned I.A No.1149 of 2015 in O.S.No.28 of 2008 under Order VIII Rule 1(A) 3 of CPC seeking to receive documents and also filed I.A.No.1150 of 2015 in O.S.No.28 of 2008 before the trial Court under Order VI Rule 17 read with Sec. 151 of CPC seeking to permit them to amend the written statement filed by the defendants No.1 to 3 by inserting the para 9(1) after para 9 of the written statement. The same were dismissed by the trial Court vide separate orders dtd. 27/1/2016. Aggrieved by the same, the present civil revision petitions came to be filed.

(3.) This Court, vide order dtd. 18/3/2016 in CRP Nos.1380 & 1381 of 2016, has granted interim stay reads as under: "There shall be stay of all further proceedings in OS No.28 of 2008 on the file of Senior Civil Judge, Peddapuram, East Godavari District, for a period of eight weeks.