VENKATAIAH AND OTHERS Vs. LAKSHMIDEVAMMA AND OTHERS

JUDGEMENT

(1.) This Civil Revision Petition, under Article 227 of the Constitution of India, by the unsuccessful respondents-defendants is directed against the order, dated 15.09.2017, of the learned Senior Civil Judge, Narayanpet, passed in I.A.No.284 of 2017 in O.S.No.20 of 2010.

(2.) At the stage of admission, I have heard the submissions of Sri J. Suresh Babu, learned counsel for the petitioners-defendants. I have perused the material record.

(3.) The facts, which are required to be stated as a prelude to this order, are as follows: Respondents/plaintiffs brought the suit against the petitioners/defendants for partition of the suit schedule property into two equal and equitable shares and allotment of one such separated share to the respondents/plaintiffs. The petitioners/ defendants filed written statement resisting the suit. The suit is at the advanced stage of trial. At that stage, the respondents/ plaintiffs filed the subject application, under Order XIV Rule 5(1) read with Section 151 Code of Civil Procedure, 1908, requesting the trial Court to frame the following additional issues: