ALLAM NAGARAJU Vs. KATTA JAGAN MOHAN REDDY

JUDGEMENT

(1.) THIS Civil Revision Petition is filed under Article 227 of the Constitution of India against the common order dated 30.04.2013 passed in I.A.Nos.660/2012 & 788/2012 in O.S.No.205/2011 on the file of the II Additional Senior Civil Judge, Warangal.

(2.) I have heard Sri P.S.P.Sureshkumar, learned counsel appearing for the petitioners and Sri Challa Srinivas Reddy & Sri S.Laxminarayan Reddy, learned counsel appearing for the respondents.

(3.) FEELING aggrieved, the respondents filed CRP.No.4891/2012 before this Court. Learned single Judge of this Court having felt that the contentions of the parties were not properly considered while disposing of the amendment petitions, remitted the matter to the trial Court with a direction to consider the documents filed by both the parties in detail with reference to their respective contentions and to find out whether the amendment is necessary on account of mis-description of the northern and southern boundaries in the schedule.