BODHAN FILLING STATION REVISION Vs. B PADMAVATHI

JUDGEMENT

(1.) THIS Civil Revision Petition is filed by the petitioner -1st defendant against the order dated 09.07.2014 passed by the Senior Civil Judge, Bodhan in I.A.No.11 of 2013 in O.S.No.20 of 2009, wherein and whereby the application filed by the petitioner -plaintiff under Order VI Rule 17 read with Section 151 of Code of Civil Procedure (in short CPC) seeking to amend the description of the plaint schedule property, was allowed.

(2.) THE parties as arrayed in the present revision petition are referred to hereinafter as such for convenience sake.

(3.) THE 1st respondent -plaintiff filed a suit in O.S.No.20 of 2009 on the file of Senior Civil Judge, Bodhan for eviction of the revision petitioner and the 2nd respondent herein, who are defendants therein, from the suit schedule property and handover the same to her. Similarly, the revision petitioner also filed a suit in O.S.No.40 of 2008 on the file of the same Court against the respondents herein seeking permanent injunction. Both the suits are pending. While the things stood thus, when the suit in O.S.No.20 of 2009 was coming for arguments, the revision petitioner pointed out about the mistake in the suit schedule property, as such the 1st respondent filed the impugned application before the Court below seeking to amend the description of the plaint schedule property and the same was resisted by her. However, the Court below after hearing both sides, allowed the said application. Hence, the present revision petition.