GUJJARI VLTTAL Vs. PADALA SADANANDAM

JUDGEMENT

(1.) This revision petition is directed against the order dated 24-10-1997 passed by District Munsif, Andole at Jogipet in LA. No.155 of 1997 arising out of O.S. No.33 of 1991 whereby and whereunder petitioner's application for amendment of plaint filed in terms of Order VI Rule 17 CPC was dismissed. By reason of the said application the petitioner sought for the following amendment.

(2.) The learned trial Judge by reason of the impugned order inter alia held:

(3.) It is a settled principle of law that an application for amendment should be considered liberally. Only because there has been some delay on the part of the petitioner herein, the same by itself would not prejudice the opposite party. In any event, the opposite party has not been able to show that he is prejudiced in any way in the event that amendment allowed.