BOORA KRISHNAVENI Vs. KALAGARLA LAKSHMI SIRISHA

JUDGEMENT

(1.) The civil revision petitioner herein, who is the plaintiff in the suit, filed suit O.S.No.157 of 2015 on the file of the Additional Junior Civil Judge-cum-I Additional Judicial Magistrate of First Class, Vizianagaram, for permanent injunction, of course, belatedly filed an interlocutory application, vide I.A.No.121 of 2023, for amendment of the boundaries in the schedule, wherein it is noticed that the northern and southern boundaries were wrongly typed, hence filed an application for amendment to note down correct boundaries.

(2.) The boundaries mentioned in the schedule prior to amendment:

(3.) The amendment petition was dismissed by the learned trial Court Judge on the following grounds: