K. YADAGIRI Vs. CH. LAXMAIAH

JUDGEMENT

(1.) This revision petition is filed invoking the provisions of Article 227 of the Constitution of India, aggrieved by the order dtd. 20/12/2019 passed by the X Additional District and Sessions Judge (FTC) Ranga Reddy District at L.B.Nagar in I.A.No.938 of 2018 in O.S.No.819 of 2007, where-under the petition filed by the respondents/defendant Nos.1 to 7 to amend the written statement was allowed.

(2.) Heard Sri A.Ravinder Reddy, learned senior counsel appearing for the revision petitioners and Sri K.Naveen Kumar, learned representing Sri K.P.Vijay Kumar, learned counsel appearing for the respondents.

(3.) The revision petitioners herein are plaintiffs and the respondents are defendants in O.S.No.819 of 2007. For the sake of convenience, the parties herein are referred to as they are arrayed in the suit in O.S.No.819 of 2007 before the Court below.