G. PURUSHOTHAM NAIDU Vs. GALLA FOODS PRIVATE LIMITED

JUDGEMENT

(1.) This Civil Revision Petition is filed by the petitioner against the Order and decree, dtd. 6/1/2020 passed in I.A.No.240 of 2018 in O.S.No.72 of 2015 on the file of the Court of Additional Senior Civil Judge, Chittoor.

(2.) The petitioner is the plaintiff and the respondent is the defendant in O.S.No.72 of 2015. The said I.A.No.240 of 2018 was filed under Order VI Rule 17 of CPC seeking to amend the plaint.

(3.) Heard Sri P.V. Raghuram, learned counsel appearing for the petitioner and Sri Balaji Medimalli, learned counsel appearing for the respondents.