GUNDLA GOVINDA RAJULU Vs. PEDDISETTY SRINIVASA KUMAR

JUDGEMENT

(1.) Civil Revision Petition No.1358 of 2023 is filed by the petitioners-plaintiffs under Article 227 of the Constitution of India challenging the order dtd. 10/3/2023 passed in I.A.No.373 of 2022 in O.S.No.227 of 2014 by the VII Additional District Judge, Gudur, whereby, the Trial Court dismissed the said interlocutory application filed Under Order VI Rule 17 of Code of Civil Procedure (for short 'C.P.C.') to permit the petitioners/plaintiffs to amend the plaint.

(2.) Civil Revision Petition No.1357 of 2023 is filed by the petitioners-plaintiffs under Article 227 of the Constitution of India challenging the order dtd. 10/3/2023 passed in I.A.No.372 of 2022 in O.S.No.264 of 2014 by the VII Additional District Judge, Gudur, whereby, the Trial Court dismissed the said interlocutory application filed Under Order VI Rule 17 of Code of Civil Procedure (for short 'C.P.C.') to permit the petitioners/plaintiffs to amend the plaint.

(3.) Civil Revision Petition No.1359 of 2023 is filed by the petitioners-plaintiffs under Article 227 of the Constitution of India challenging the order dtd. 10/3/2023 passed in I.A.No.03 of 2022 in O.S.No.201 of 2014 by the VII Additional District Judge, Gudur, whereby, the Trial Court dismissed the said interlocutory application filed Under Order VI Rule 17 of Code of Civil Procedure (for short 'C.P.C.') to permit the petitioners/plaintiffs to amend the plaint.