GAYATRI G NAIDU Vs. DATTATRI RAO

JUDGEMENT

(1.) This Civil Revision Petition, under Article 227 of the Constitution of India, is filed by respondent No.10 in I.A.No.567 of 2020 in O.S.No.54 of 2008 on the file of the Court of the Junior Civil Judge, Zaheerabad, Medak District, aggrieved by the order dated 29.12.2020 passed in the said I.A., permitting the plaintiff Nos.2 to 4 in the suit seeking to admit the original agreement dated 19.6.2002 in evidence.

(2.) The material facts that lead to filing of the present Civil Revision Petition are as follows:

(3.) Initially first respondent herein filed the suit for partition and separate possession in the year 2008 against the first defendant and others claiming share in the suit schedule properties. Subsequently defendant Nos.15 to 17 who are legal heirs of defendant Nos.12 and 13 in the suit transposed as plaintiff Nos.2 to 4 as per orders dated 17.12.2019 in I.A.No.1020 of 2019.