SYED AHMED PASHA Vs. GARLAPATI JAIHINDER REDDY

JUDGEMENT

(1.) This Civil Revision Petition, under Article 227 of the Constitution of India, by the unsuccessful petitioners-plaintiffs is directed against the order, dated 20.04.2015, of the learned Principal District Judge, Warangal, passed in IA.No.128 of 2015 in OS.No.102 of 2011 filed under Order I Rule 10 of the Code of Civil Procedure, 1908, ['the Code', for short] read with Rule 28 of the Civil Rules of Practice requesting to permit the plaintiffs to bring on record the respondents 5 to 13/3rd parties as party defendants 5 to 13 in the suit and carry out the consequential amendments in the plaint.

(2.) I have heard the submissions of Sri E. Venkata Reddy, learned counsel appearing for the revision petitioners-plaintiffs, of Sri G. Tirupathi Reddy, learned counsel appearing for the respondents 1 and 3 to 13, and of Sri T.V.P. Prabhakar, learned counsel for the respondent no. I have perused the material record.

(3.) To begin with, it is to be noted that the plaintiff brought the suit for declaration of title of the plaintiffs in respect of the land admeasuring Ac.2.33 guntas in Jazipet Jagir Village, Hanamkonda mandal, Warangal District, more fully described in the schedule annexed to the plaint and for recovery of possession of the said property. The defendants 1 to 3 are resisting the suit by filing a written statement. Defendant no.4 adopted the said written statement by filing a memo. After the trial has commenced, the plaintiffs filed the aforestated IA for impleadment of the proposed defendants. 1st defendant filed counter affidavit on behalf of the defendants 2 and A counter affidavit was also filed on behalf of the proposed defendants. On merits and by the orders impugned in this revision, the Court below dismissed the petition of the plaintiffs. Hence, the plaintiffs are before this Court.