BINDE BHARATHI Vs. N.INDIRA

JUDGEMENT

(1.) This Civil Revision Petition is filed challenging the order dtd. 7/6/2024 passed in IA.No.167 of 2020 in O.S.No.47 of 2018 on the file of the XII Additional Chief Judge, City Civil Court, Secunderabad, whereunder the application filed under Order VI Rule 17 CPC to amend the prayer in the plaint by adding the prayer of declaration of title as well as in relevant places in the plaint, was dismissed.

(2.) Heard Sri S.Malla Rao, learned counsel for the petitioners, and Sri K.Venu Madhav, learned counsel for respondent No.1 and Sri M.Mehboob Ali, learned counsel for respondent No.2.

(3.) The revision petitioners are plaintiffs and respondent Nos. 1 to 3 are defendant Nos.1 to 3 in the suit. For convenience, hereinafter, the parties are referred to as they are arrayed in the suit.