M. DODDASHAMANNA REDDY Vs. M. SRINIVASA REDDY

JUDGEMENT

(1.) THE writ petitioner submits that the order allowing the amendment suffers from illegality on the following grounds:

(2.) THE order of the court only allows the amendment of the pleadings. It does not take away the right of the petitioner to file rejoinder and contest the said fact pleaded. The issue with regard to disputed question of fact is to be framed by the trial court and both will have opportunity to lead evidence to prove their contentions. Therefore, in that view of the matter, the writ petition is disposed of.