SMT. B. NARSIMHULU AND ANOTHER Vs. T. VENKATESWARLU

JUDGEMENT

(1.) -These Civil Revision Petitions are filed questioning the dismissal of I.A. Nos. 134 and 133 of 2016 in O.S. No.139 and 114 of 2013 respectively filed by the petitioners seeking amendment the written statements filed in the respective suits.

(2.) The petitioners in these revisions filed the impugned I.As. stating that after filing of the written statements, they came to know that the respondents filed the suits without properly valuing the suits; that the calculations shown in the plaints are in wrong methods; and that if the interest calculated in correct method, the suits valuation will come beyond the territorial jurisdictions. The amendments sought for by the petitioners under the impugned IAs, being one and the same, reads as follows:

(3.) Respondents opposed the same by filing counters stating that the written statements were filed on 04.03.2014 and 31.10.2013 and the IAs were filed at a belated stage after lapse of many years. The pleas raised under the impugned amendments are all vague pleas and the same are filed only for dragging the matters.