A. M. SHARADAMBA Vs. MOHD SALAR BEGUM

JUDGEMENT

(1.) This Civil Revision Petition is filed under Article 227 of the Constitution of India, assailing the order dtd. 22/2/2021 in IA No.13 of 2020 in OS No.18 of 2005 on the file of the Senior Civil Judge, Mahabubabad.

(2.) This application in IA No.13 of 2020 was filed by the plaintiffs under Order-VI Rule-17 read with Sec. 151 of the Civil Procedure Code, 1908 (for short 'CPC') for amendment of plaint by inserting new para 5 (c) beneath para 5 (b) and above para-6 of the plaint and to amend the relief portions.

(3.) Heard learned counsel on both sides. Perused the material available on record. For the sake of convenience, the parties are hereinafter referred to as plaintiffs and defendants as arrayed in the original suit.