RACHURI VENKATAIAH Vs. RACHURI SATAIAH

JUDGEMENT

(1.) The instant Civil Revision Petition is filed by the petitioners under Article 227 of the Constitution of India assailing the Common Order dtd. 4/9/2024 in I.A.Nos.598, 744 and 747 of 2024 in O.S.No.1023 of 2015 passed by the IV Additional Senior Civil Judge, Ranga Reddy District at L.B. Nagar (for short, 'the impugned order'). However, the instant Revision is confined to order passed in I.A.No.598 of 2024 in O.S.No.1023 of 2015.

(2.) Heard Mr. S. Ganesh, learned counsel for the petitioners.

(3.) Vide the impugned order, the Trial Court rejected the I.A. filed by petitioner Nos.2 to 6 herein under Order I Rule 10 read with Sec. 151 of Civil Procedure Code, 1908 with a prayer to transpose petitioner Nos.2 to 6 herein as plaintiff Nos.2 to 6 in the above suit.