REGENT COMPUTRONICS PVT. LTD.

RAHIMMUNNISA BEGUM Appellant

V/S

MOHD.MOHAMMADULLA KHAN DURRANI Respondents

Referred Judgements :-

D.KRISHNA MOORTHY V. D.RANGASWAMI NAIDU AND ANOTHER [REFERRED TO]
MODI SPINNING AND WEAVING MILLS COMPANY LIMITED VS. LADHA RAM AND CO [REFERRED TO]
PANCHDEO NARAIN SRIVASTAVA VS. KM JYOTI SAHAY [REFERRED TO]
HEERALAL VS. KALYANMAL [REFERRED TO]
V SATYANARAYANA REDDY VS. BANKAT LAL GALLADA [REFERRED TO]
SOMIREDDI BURRAYYA VS. SOMIREDDI ATCHAYYAMMA [REFERRED TO]
KALKONDA PANDU RANGAIAH VS. KALKONDA KRISHNAIAH [REFERRED TO]
HUNDARI BEWA VS. KELUNI DEI [REFERRED TO]
KUMARASWAMI GOUNDER VS. D R NANJAPPA GOUNDER DEAD [REFERRED TO]
T P PALANISWAMI VS. DEIVANAIAMMAL [REFERRED TO]
M S KARUPPUSAMI VS. SARAVANA DEVEI VASANTHAMANI [REFERRED TO]
AWADHENDRA PRASAD NARAYAN SINGH AND OTHERS V. RAGHUBANSMANI PRASAD NARAYAN SINGH AND OTHERS [REFERRED TO]

JUDGEMENT

(1.) This revision petition is filed by the petitioners who are plaintiffs in O.S. No.1 12 of 1985 and petitioners in IA No.21 of 1998 on the file of the Principal Subordinate Judge, Kakinada.

(2.) The respondents herein are the defendants in the suit.

(3.) The revision petitioners filed IA.No.21 of 1998 under Order VI Rule 17 and Section 151 CPC to order amendment of the plaint. The respondents opposed the amendment. The lower Court dismissed the petition through its order dated 10/09/1999. The plaintiffs, being aggrieved by the order of the lower Court, preferred this revision questioning the validity and legality of the order of the lower Court.

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RAHIMMUNNISA BEGUM Vs. MOHAMMAD MOHAMMADULLA KHAN DURRANI

Referred Judgements :-

JUDGEMENT

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