MURIPINDI(GORLE) SAROJA Vs. MINTI VENKATASWAMY

JUDGEMENT

(1.) The respondent herein-plaintiff filed suit, i.e., O.S.No.219 of 2016 on the file of the Senior Civil Judge, Vizianagaram, for declaration of title and for consequential relief to restrain the defendants and their men and servants in any way interfering with the peaceful possession and enjoyment of the schedule mentioned property of the plaintiff, his men and servants in the manner they like.

(2.) The petitioners herein are the defendants in the suit O.S.No.219 of 2016 on the file of the Senior Civil Judge, Vizianagaram.

(3.) The respondent herein-plaintiff filed I.A.No.378 of 2024 under Sec. 151 C.P.C. requesting the Court to receive the documents and permit him to include them in the list appended to the plaint.