VANDANAPU Vs. YEDAMAKANTI JYOTHI RANI

JUDGEMENT

(1.) Heard Mr. M.Damodar Reddy, learned counsel for petitioner and Mr. V.Rohith learned counsel for respondent no.1 in both the revision petitions.

(2.) Revision petitioner is the 5th defendant in O.S.No.163 of 2012 pending in the Court of Senior Civil Judge at Mahabubabad. First respondent is plaintiff. Parties are referred to as arrayed in the suit.

(3.) Plaintiff instituted O.S.No.163 of 2012 in the Court of Senior Civil Judge at Mahabubabad praying to grant preliminary decree holding that plaintiff and defendant nos.2 to 5 are entitled to 1/5th share each in the suit schedule 'A' property and to appoint Advocate-Commissioner to divide suit schedule property at the rate of 1/5th share each. Plaintiff filed I.A.No.103 of 2020 under Section 151 C.P.C. praying to grant leave and permit the plaintiff to file additional chief-affidavit of P.W.1. Plaintiff also filed I.A.No.102 of 2020 under Order VII Rule 14 (1) and (3) read with Section 151 of C.P.C., praying to condone the delay in filing the list of documents. By orders dated 18.03.2021, Court below allowed I.A.Nos.102 and 103 of 2020.