B. SREENIVASULU Vs. B. KUSUMA KUMARI AND OTHERS

JUDGEMENT

(1.) This Civil Revision Petition is preferred against order dated 11.04.2016 passed in I.A.No.893 of 2015 in O.S.No.36 of 2010 on the file of IV Additional District Judge, Kadapa.

(2.) Revision petitioner herein is 1st defendant and respondents 1 to 3 herein are plaintiffs in the above referred suit. Parties will be hereinafter referred to as 'plaintiffs' and 'defendants', as arrayed in the suit, for better understanding.

(3.) Plaintiffs filed I.A.No.893 of 2015 seeking amendment of plaint and that petition was initially allowed. Questioning the same, 1st defendant preferred revision and this Court, by order dated 16.11.2015 in CRP No.3838 of 2015, remitted back the matter to Court below directing the trial Judge to hear the application afresh and pass orders on merits, as per the observations made in that order. After remand, trial Judge passed the impugned order. Challenging the same, 1st defendant preferred the present revision.