T PEDDA VEERANNA Vs. P LAKSHMI DEVI

JUDGEMENT

(1.) This Civil Revision Petition is directed against the order, dated 12.04.2006 passed by the Principal Senior Civil Judge, Tirupathi in I.A. No. 607 of 2005 in O.S. No. 301 of 2001.

(2.) I have heard both the learned Counsel appearing on behalf of the parties.

(3.) The impugned order relates to amendment of plaint filed under Order VI Rule 17 and Section 151 of Civil Procedure Code r/w Rule 28 of Civil Rules of Practice by the respondent/plaintiff in a suit for partition claiming half share in the schedule mentioned property to include some more properties which are said to be liable for partition between the parties which were not discovered by the respondent at the time of filing of the suit since she was given in a marriage to a person residing in the State of Tamil Nadu and has been living there since long time.