M.RAM REDDY Vs. LITE CRETE CONSTRUCTION

JUDGEMENT

(1.) This civil revision petition has been filed under Article 227 of the Constitution of India, aggrieved by the order dtd. 10/3/2025 passed by the I Additional District and Sessions Judge, Sangareddy, in I.A.No.95 of 2024 in O.S.No.173 of 2017, whereby the application filed by the petitioners seeking amendment of the plaint was dismissed.

(2.) Heard Sri Venkat Raghu Ramulu, learned counsel for the petitioners, and Sri R.Rama Brahmma, learned counsel for respondent No.3.

(3.) The revision petitioners herein are the plaintiffs and the respondents are the defendants in O.S.No.173 of 2017. For the sake of convenience, the parties herein are referred to as they were arrayed in the suit in O.S.No.173 of 2017 before the Court below.