P.AMBAMMA Vs. P.SUGUNA

JUDGEMENT

(1.) Heard Sri Srikanth Hariharan, learned counsel for the petitioners and Sri Srinivas Velagapudi, learned counsel for respondent No.8.

(2.) In this petition filed under Article 227 of the Constitution, the challenge mounted is to the order dtd. 11/7/2024 in I.A.No.516 of 2024 in O.S.No.105 of 2008 on the file of the Court of XII Additional Chief Judge, City Civil Court, Secunderabad (for short, trial Court), whereby the application filed by the plaintiffs under Order XVIII Rule 17 read with Sec. 151 of CPC was dismissed.

(3.) The petitioners herein are plaintiff Nos.1 to 14, respondent Nos.1 to 26 herein are defendant Nos.1 to 26 and respondent Nos.27 and 28 are plaintiff Nos.15 and 16 in the said suit. For the sake of convenience, the parties hereinafter shall be referred to as they are arrayed in the said suit.