SANA LAKSHMI DEVI Vs. PRIME PROPERTIES

JUDGEMENT

(1.) This Civil Revision Petition is filed under Article 227 of the Constitution of India, assailing the order dtd. 29/12/2021 in IA No.1061 of 2021 in IA No.891 of 2021 in OS No.898 of 2001 on the file of the I Additional Senior Civil Judge, Ranga Reddy District at L.B. Nagar.

(2.) A common order dtd. 29/12/2021 was passed in IA No.1061 of 2021 in IA No.891 of 2021, IA No.1062 of 2021 in IA No.892 of 2021 and IA No.1063 of 2021 in IA No.893 of 2021 in OS No.898 of 2001. However, the petitioners/ respondents 3 to 11/defendants 3 to 11 have assailed the orders in IA No.1061 of 2021 in IA No.891 of 2021 in OS No.898 of 2001, through this Civil Revision Petition.

(3.) IA No.1061 of 2021 was filed under Order-47, Rule-1 of the Civil Procedure Code (for short 'CPC') to review the order dtd. 29/11/2021 passed in IA No.891 of 2021 in OS No.898 of 2001 and to take the rejoinder on record. IA No.891 of 2021 was filed under Order-VIII, Rule-9 of CPC to permit the plaintiff to file rejoinder to the plaint in the original suit in the interest of justice.