KANUPURU MOHAN REDDY Vs. GANGULA SUDARSANA

JUDGEMENT

(1.) This civil revision petition, under Sec. 115 CPC, by the 2 nd defendant, is directed against the orders, dtd. 17/2/2020, allowing IA.No.1235 of 2019 in OS.No.175 of 2015 on the file of the Court of Principal District Judge, Nellore, filed under Sec. 151 and Order VI Rule 17 CPC read with Rule 28 of the Civil Rules of Practice.

(2.) Heard Sri T. D. Phani Kumar, learned counsel representing Sri Harinath Reddy Soma, learned counsel appearing for the revision petitioner/plaintiff and Sri Nagaraju Naguru, learned counsel for the 1st respondent/plaintiff. The parties shall hereinafter be referred to as the plaintiff, defendant No.1 and defendant No.2 for the sake of convenience and clarity. The 2nd defendant is shown to be not a necessary party to this revision petition.

(3.) The case of the plaintiff in the affidavit filed in support of the request for amendment of the plaint, in brief, is as follows: