KAIRA NARSIMHA Vs. KAIRA SAIBABA

JUDGEMENT

(1.) The present Civil Revision Petition is filed aggrieved by the order dtd. 17/3/2023 in I.A. No. 2365 of 2021 in O.S. No. 110 of 2020 passed by the II Additional Junior Civil Judge Cum IX Additional Metropolitan Magistrate, Medchal-Malkajgiri District, At Medchal.

(2.) The revision petitioners herein are the Defendants in the main Suit filed by the respondent herein vide O.S. No. 110 of 2020 under Order VII Rule 1 and 2 r/w Sec. 26 of CPC for cancellation of sale deed and are the respondents in the underlying application filed by the respondent/petitioner.

(3.) The respondent herein had filed an interlocutory application under order VI rule 17 r/w/ Sec. 151 of CPC for amendment of pleadings.