KATANGURI SUDHAKAR REDDY Vs. KATANGURI RAJENDER REDDY

JUDGEMENT

(1.) Heard Sri M.Madhava Reddy, learned counsel for the petitioner and Sri Ashok Reddy Kanathala, learned counsel appearing for 1st respondent. Respondents 2 to 15 are not necessary parties and the same is also mentioned by learned counsel for the petitioner in the cause title.

(2.) This Civil Revision Petition is filed to set aside the order dtd. 10/6/2021 passed in I.A.No.463 of 2013 in O.S.No.242 of 2008 by the Principal Senior Civil Judge, Warangal.

(3.) 1st respondent/plaintiff filed a suit vide O.S.No.242 of 2008 seeking partition and separate possession of the suit schedule property therein. During the pendency of the suit, 1st respondent/plaintiff filed I.A.No.463 of 2013 under Order XVI Rule 17 read with 151of the Code of Civil Procedure, 1908 ( for short, 'CPC') seeking permission to amend the plaint with regard to addition of lands covered in Sy.Nos.310, 311, 315, 240 and 241 of Regonda Village and also to carry out consequential amendments.