T. Sunil Chowdary, J. - (1.)This civil revision petition is filed by the petitioner -plaintiff under Article 227 of Constitution of India assailing the order dated 10.7.2015 passed in IA No. 147 of 2015 in OS No. 281 of 2009 on the file of the Principal Junior Civil Judge, Mancherial. The parties to this revision will hereinafter be referred to as they are arrayed before the trial Court.
(2.)The petitioner filed the suit for perpetual injunction against respondent Nos. 1 to 3 -defendant Nos. 1 to 3 from interfering with his peaceful possession and enjoyment of suit schedule property, and mandatory injunction against respondent No. 4 -defendant No. 4 (Tahsildar, Mandamarri Mandal, Adilabad District) to alter necessary entries in the revenue records. After completion of trial and hearing the learned Counsel for both the parties, the trial Court reserved the matter for judgment. At that stage, the petitioner filed IA No. 147 of 2015 under Sec. 151 of the Code of Civil Procedure, 1908 (CPC), to reopen the suit and allow the petitioner to lead further oral and documentary evidence.
(3.)The respondent Nos. 1 to 3 filed counter, opposing the petition. It is contended that after availing sufficient opportunities, the petitioner filed the present petition to cause delay in disposal of matter. The petitioner has already examined number of witnesses; therefore, there is no need to permit him to adduce any further evidence either oral or documentary. Therefore, the petition is not maintainable.