MADDIPATLA SREEDEVI Vs. MADDIPATLA JANARDHAN NAIDU

JUDGEMENT

(1.) This revision petition, under Article 227 of the Constitution of India, is filed against the order, dtd. 16/6/2022, dismissing I.A.No.269 of 2021 in O.S.No.44 of 2014 on the file of the Court of III Additional District Judge, Rajampet, filed under Order 1 Rule 10 CPC read with Order VI Rule 17 CPC to implead the respondents 7 & 8 as defendants 7 and 8 in the suit and to permit to make consequential amendments to the plaint.

(2.) The proposed parties and the consequential amendments are as follows:

(3.) The revision petitioner filed the suit against the defendants 1 to 3 for declaration of title and perpetual injunction against the defendants, their men etc. Pending the suit, on death of defendants 2 and 3, defendants No.4 to 6 were added as their legal representatives.