- (1.) Leave granted.
(2.) The defendants (appellants herein) have assailed the common order dated 28.12.2007 passed by a learned Judge of the Andhra Pradesh High Court, whereby the Revision Petitions filed by the plaintiff-respondent (M/s Future Builders Coop Society) under Article 227 of the Constitution of India have been allowed and the order passed by the trial court allowing amendment in the written statement has been set aside.
(3.) The facts of the case lie in a narrow compass.;