IVATGURI JAYARAM Vs. VATTURI NARESH

JUDGEMENT

(1.) This revision is directed against the order, dtd. 17/2/2023, allowing I.A.No.13 of 2023 in O.S.No.68 of 2015 on the file of the Court of Senior Civil Judge, Bobbili, filed by the plaintiff under Order VI Rule 17 CPC to amend the relief paragraph after relief 'b' to add relief 'c' and other paragraphs 'd', 'e' and 'f'.

(2.) Heard Sri C. Ravi Kumar, learned counsel for the petitioner and Ms. T.Sowmya, learned counsel representing Sri Taddi Nageswara Rao, learned counsel for the respondent.

(3.) The amendments sought and the consequential amendment to be incorporated in the prayer portion read as under: "Consequential amendments:-