MOHD AFZAL Vs. MOHIUDDIN BEE

JUDGEMENT

(1.) This petition filed under Article 227 of the Constitution assails the order dtd. 14/6/2024 in I.A.No.224 of 2022 in O.S.No.13 of 2019 on the file of the Court of VII Senior Civil Judge, City Civil Court, Hyderabad (for short, trial Court), whereby the application filed by the plaintiff (respondent No.1 herein) under Order VI Rule 17 read with Sec. 151 of CPC was allowed.

(2.) The petitioners herein are defendant Nos.1 to 3, respondent No.1 herein is the plaintiff and respondent No.2 herein is defendant No.3 in the said suit. For the sake of convenience, the parties hereinafter shall be referred to as they are arrayed in the said suit.

(3.) The background facts are that the plaintiff filed the said suit against the defendants for declaration, recovery of possession and perpetual injunction. The defendants entered appearance in the suit proceedings. While so, the plaintiff filed I.A.No.224 of 2022 to amend some of the paras of the plaint. On contest, the trial Court, vide impugned order, allowed the said application. Aggrieved, defendant Nos.1 to 3 filed the present revision petition.