P VEERRAGHAVULU DIED Vs. PARLA VENKANNA

JUDGEMENT

(1.) This revision is arising out of the order, dated 09.01.2018 passed in I.A.No.216 of 2018 in O.S.No.140 of 2011 on the file of the Principal Junior Civil Judge, Rajamahendravaram.

(2.) The revision petitioners are the plaintiffs who have filed O.S.No.140 of 2011 on the file of Principal Junior Civil Judge, Rajahmahendravaram for grant of permanent injunction restraining the respondents from interfering with the peaceful possession and enjoyment of the plaint schedule path way.

(3.) The revision petitioners have filed I.A.No.279 of 2011 under Order 39 Rule 1 of CPC in the above suit for grant of interim injunction, and I.A.No.216 of 2018 under Order VI Rule 17 CPC for amendment of plaint. The amendment sought in plaint to add the paragraph 7(a) after the paragraph-7 in the plaint which reads as under :