BOGIROUTHU SURYAKANTHAM Vs. KANDHI SANYASINAIDU

JUDGEMENT

(1.) Heard Sri O. Manohar Reddy, the learned Counsel representing the petitioners and Sri P.R. Prasad, the learned Counsel representing the respondents.

(2.) The civil revision petition is filed as against an order made in LA. No. 1705 of 2003 in O.S. No. 155 of 1996 on the file of the Additional District Judge, Vizianagaram.

(3.) The plaintiffs in the above said suit moved an application before the Court below in LA. No. 1705 of 2003 under Order 6, Rule 17 read with Section 151 of the Code of Civil Procedure read with Rule 28 of Civil Rules of Practice praying to permit them to amend the plaint by inserting Para IIl(g)(i). The learned Judge after recording the reasons had ultimately dismissed the said application. Assailing the same, the present civil revision petition is preferred.