ADITYA MOTORS Vs. DOGIPARTHI VENKATA SATISH AND ORS.

JUDGEMENT

(1.) These civil revision petitions arise out of five orders separately made, on 28-3-2018, by the learned IV Additional District Judge, Guntur in I.A. Nos. 237, 240, 241, 239, 238 of 2018 in O.S. No. 118 of 2012 filed by the plaintiffs for amendment of pleadings. By the said orders, all the said petitions are allowed. In view of the commonality and identity of subject matter of all the interlocutory applications, which are allowed, these CRPs are being disposed of by this common order.

(2.) I have heard the submissions of Sri. S.S. Prasad, learned senior counsel, representing Ms. C. Sindhu Kumari, learned counsel appearing for the revision petitioner - unsuccessful 1 respondent - 1 defendant ['1 defendant', for brevity] and of Smt. V. Dyumani, learned counsel appearing for the respondents 1 and 2 - plaintiffs ['plaintiffs', for brevity]. I have perused the material record.

(3.) To begin with, it is to be noted that the plaintiffs instituted the suit against the 1 defendant and three others for eviction from the plaint schedule premises and recovery of vacant possession of the same, recovery of money towards use and occupation and other reliefs. The 1 defendant is also resisting the suit. During the pendency of the suit, the plaintiff filed the above said Interlocutory Applications in the suit and also in the pending Interlocutory Applications in the suit. Top