KOLLIPARA TULASI VARA PRASAD Vs. SEELAMSETTY ALIMELU MANGA

JUDGEMENT

(1.) This Revision Petition is filed challenging the order dtd. 3/8/2023 passed in I.A.No.730 of 2022 in O.S.No.830 of 2013 on the file of the XXVI Additional Chief Judge, City Civil Court, Hyderabad, whereunder an application filed under Order VI Rule 17 CPC seeking to amend the plaint was allowed.

(2.) Heard Smt Manjari S.Ganu, learned counsel for petitioner and Sri B.N.Swamiji, learned counsel for the respondents.

(3.) The petitioner herein is defendant No.2 and respondent Nos.1 to 3 herein are the plaintiffs in the suit before the trial Court. It is mentioned in the affidavit that respondent Nos.4 to 9 are not necessary parties to the Revision Petition.