NAGOJI SRINIVASA RAO Vs. MOKKAPATI VIJAYA LAKSHMI

JUDGEMENT

(1.) An important question that fell for consideration in this revision is whether a party can seek amendment of the pleadings of another party.

(2.) Heard Ms. K. Pallavi, learned counsel, representing Sri K. V. Bhanu Prasad, learned counsel for the revision petitioner/4th defendant and Sri Marri Venkata Ramana, learned counsel for the 1st respondent/plaintiff.

(3.) The case of the 4th defendant in the affidavit filed in support of the petition seeking amendment, in brief, is as follows: