CHAKALI PENTAMMA Vs. CHAKALI BALAMMA

JUDGEMENT

(1.) This Civil Revision Petition is filed under Article 227 of the Constitution of India, assailing the order dtd. 25/4/2019 in IA No.569 of 2019 in OS No.222 of 2012 on the file of the Senior Civil Judge, Sangareddy.

(2.) This application in IA No.569 of 2019 was filed by the plaintiffs under Order-I, Rule-10 read with Sec. 151 of the Civil Procedure Code, 1908 (for short 'CPC') for inclusion of certain lands in the schedule of properties.

(3.) The plaintiffs have filed the original suit No.222 of 2012 for partition and separate possession of plaint schedule properties. On receipt of suit summons, the defendants made appearance, written statement was filed, issues were settled, on behalf of plaintiffs evidence of PW.1 was filed, that witness was also cross-examined, but evidence of plaintiff is in progress. At that stage, the present application is filed by the plaintiffs under Order-I, Rule-10 r/w Sec.151 of CPC for inclusion of land in Survey Nos.213/A, 214/AA, 216/A and the house bearing No.4-93 in the schedule of property.