BADUGU SUBBALAKSHMI Vs. BADUGU BALAYOGI

JUDGEMENT

(1.) The challenge in this C.R.P at the instance of petitioners/plaintiffs is to the order dated 20.02.2019 in I.A.No.212 of 2018 in O.S.No.95 of 2010 where under learned Junior Civil Judge, Mummidivaram allowed the petition filed by the defendant under Order VI Rule 17 of C.P.C seeking to amend the written statement.

(2.) The plaintiffs filed O.S.No.95 of 2010 seeking declaration of the title and recovery of possession of the plaint schedule agricultural land on the pleas that 1st plaintiff purchased the suit land under Sale Deed dated 28.08.1975; plaintiffs 2 & 3 are her maternal grandsons and she executed a Regd. Gift Settlement Deed dated 16.06.2007 in their favour in respect of plaint schedule property reserving life interest for herself; the defendant is a close relative of 1st plaintiff and as the suit land is nearer to the village of the defendant and farther to plaintiffs, 1st plaintiff entrusted the management of suit land in the year 2005 to the defendant to cultivate and render accounts, but from the year 2007 onwards the defendant was not rendering accounts and there was no proper response from him despite issuance of the notice. Hence, the suit.

(3.) Heard learned counsel for petitioners Sri Marri Venkata Ramana and learned counsel for respondent Sri T.V.S. Prabhakara Rao.