KANCHUPATI KOTESWARA RAO Vs. KUMARI KANCHUPATI DAATRIKA KRISHNA

JUDGEMENT

(1.) These Civil Revision Petitions have been filed by the petitioners/defendants challenging the common order dtd. 13/2/2023 passed in I.A.Nos.127, 128 and 129 of 2019 in O.S.No.13 of 2012 on the file of Court of the Senior Civil Judge, Markapur, whereby the trial Court allowed the said interlocutory applications filed by the respondent/plaintiff under Sec. 151, Order XVIII Rule 17 and Order VI Rule 17 of the Code of Civil Procedure, for reopening the evidence, recalling P.W.1 and for amending the plaint pleadings.

(2.) For the sake of convenience, the parties to the revision will hereinafter be referred as petitioners and respondent, as arrayed before the Trial Court in I.A.Nos.127, 128 and 129 of 2019.

(3.) Brief facts of the case are as under: