WARANGALDR CHUKKA PRABHAKAR Vs. ISMAPALLY BHADRAMMA
LAWS(TLNG)-2019-2-79
HIGH COURT OF TELANGANA
Decided on
February 13,2019
Warangaldr Chukka Prabhakar
Appellant
VERSUS
Ismapally Bhadramma
Respondents
Referred Judgements :-
SAMPATH KUMAR VS. AYYAKANNU [REFERRED TO]PATHIKONDA GOPALA RAO VS. NAGIRI PEDDA KITAMMA [REFERRED TO]
ADUSUMILLI VENKATESWAR RAO VS. CHALASANI HYMAVATHI [REFERRED TO]
K RAM REDDY VS. K KANTHA REDDY [REFERRED TO]
EDLA SHOBHA RANI VS. YEGURLA RAMBABU [REFERRED TO]
JUDGEMENT
M.S.Ramachandra Rao, J. -
(1.)This Revision is filed assailing the order dated 16.08.2018 in I.A.No.1121 of 2018 in O.S.No.1134 of 2013 of Principal Junior Civil Judge, Warangal.
(2.)Petitioner is the plaintiff in the suit. Initially he filed the suit for declaration of title, permanent injunction and mandatory injunction against the respondents alleging that he was in possession of the plaint schedule property and that respondent No.1 is trying to dispossess him.
(3.)On 09.07.2018, petitioner filed I.A.No.1121 of 2018 under Order VI Rule 17 CPC to amend the plaint by substituting paragraph 12 and adding certain sentences to paragraphs 13, 15 and 17.
(2.)Petitioner is the plaintiff in the suit. Initially he filed the suit for declaration of title, permanent injunction and mandatory injunction against the respondents alleging that he was in possession of the plaint schedule property and that respondent No.1 is trying to dispossess him.
(3.)On 09.07.2018, petitioner filed I.A.No.1121 of 2018 under Order VI Rule 17 CPC to amend the plaint by substituting paragraph 12 and adding certain sentences to paragraphs 13, 15 and 17.
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