GUNTAKANDLA PETEHI REDDY Vs. KOSANAM DHANALAKSHMI

JUDGEMENT

(1.) This Revision is filed aggrieved by order dtd. 28/2/2025 in IA.No.482 of 2024 in OS.No.167 of 2016 on the file of Senior Civil Judge, Suryapet, whereby and whereunder the application filed by the respondent herein under Order VI Rule 17 CPC was allowed.

(2.) Heard Sri Shyam S.Agarwal, learned counsel for petitioners and Dr. Kadiri Krishna, learned counsel for respondent.

(3.) Brief facts of the case are that initially, respondent filed a suit in OS.No.24 of 2012 before the Junior Civil Judge, Thungathurthy, for injunction in respect of land admeasuring Acs.4.13 guntas in Sy.No.474 (474/A), Vardhamankota Village, Arvapally Mandal, Nalgonda District; that subsequently, the same was transferred to Senior Civil Judge, Suryapet and re-numbered as OS.No.167 of 2016; that the petitioners entered appearance and filed written statement, issues were framed and trial commenced and at that stage, the respondent filed an application vide IA.No.482 of 2024 under Order VI Rule 17 CPC to amend the plaint by deleting the extent of suit schedule property of Acs.4.30 guntas in Sy.No.474/A and to substitute the same as 'Acs.2.33 guntas in Sy.No.474A/1/2"; and that the petitioners herein filed counter resisting the said application.