LAWS(APH)-2023-7-154

THIRUMALA MUNI KRISHNA Vs. S. SHOUKATH ALI

Decided On July 12, 2023
Thirumala Muni Krishna Appellant
V/S
S. Shoukath Ali Respondents

JUDGEMENT

(1.) C.R.P.Nos.736, 737 and 738 of 2023, under Article 227 of the Constitution of India, are preferred by the plaintiffs challenging the common order, dtd. 9/2/2023, dismissing I.A.Nos.382 of 2022, 383 of 2022 and 384 of 2022 in O.S.No.103 of 2015 on the file of the Court of the Senior Civil Judge, Punganur, whereas C.R.P.No.739 of 2023 is preferred against the order, dtd. 9/2/2023, passed in I.A.No.385 of 2022 in the same suit.

(2.) Heard Sri S.V. Muni Reddy, learned counsel for the revision petitioners/plaintiffs. In spite of service of notice on the 1st respondent, no appearance has been made and the 2ndrespondent was shown as died even before the trial Court.

(3.) I.A.No.382 of 2022 is filed under Sec. 151 CPC to reopen the suit for the purpose of marking the documents; I.A.No.383 of 2022 is filed under Order 18 Rule 17 CPC read with Sec. 151 CPC to recall PW1 and to mark the documents; I.A.No.384 of 2022 is filed under Order VII Rule 14(3) CPC read with Sec. 151 CPC to receive the documents by condoning the delay. I.A.No.385 of 2022 is filed under Order VI Rule 17 CPC read with Sec. 151 CPC and Rule 28 of Civil Rules of Practice to permit the petitioners to amend the plaint and also to make necessary consequential amendments.