REGENT COMPUTRONICS PVT. LTD.

G.S. Prakash Appellant

V/S

Polasa Hanumanlu Respondents

Referred Judgements :-

TILDERSLEY V. HARPER [REFERRED TO]
BEAMAN,J.,IN KISANDAS RUPCHAND V. RACHAPPA VITHOBA [REFERRED TO]
CHARAN DAS V. AMIR KHAN [REFERRED TO]
MA SHWE MYA V. MAUNG MO HNAUNG [REFERRED TO]
L J LEACH AND CO LIMITED VS. JARDINE SKINNER AND CO [REFERRED TO]
PIRGONDA HONGONDA PATIL VS. KALGONDA SHIDGONDA PATIL [REFERRED TO]
MODI SPINNING AND WEAVING MILLS COMPANY LIMITED VS. LADHA RAM AND CO [REFERRED TO]
SAMPATH KUMAR VS. AYYAKANNU [REFERRED TO]
RAJESH KUMAR AGGARWAL VS. K K MODI [REFERRED TO]
USHA DEVI VS. RIJWAN AHAMD [REFERRED TO]
NORTH EASTERN RAILWAY ADMINISTRATION GORAKHPUR VS. BHAGWAN DAS [REFERRED TO]
SOUTH KONKAN DISTILLERIES VS. PRABHAKAR GAJANAN NAIK [REFERRED TO]
SURENDER KUMAR SHARMA VS. MAKHAN SINGH [REFERRED TO]

JUDGEMENT

(1.) THIS Civil Revision Petition arises out of order, dated 05.03.2013, in I.A. No. 2843 of 2007 in O.S. No. 93 of 2007 on the file of the learned III Additional District Judge (FTC), Ranga Reddy District at L.B. Nagar, Hyderabad.

(2.) THE petitioner filed the above mentioned suit for specific performance of agreement of sale. He has pleaded that on 10.8.2006, the respondent has executed an agreement of sale in his favour in respect of the suit schedule property. The petitioner filed I.A. No. 2843 of 2007 under Order VI Rule 17 of the Code of Civil Procedure, 1908 (for short "the CPC") for amendment of the plaint by adding paragraphs 2(a) & 2(b) to the plaint. The Court below rejected the said application. Feeling aggrieved by the said order, the petitioner filed this Civil Revision Petition.

(3.) RULE 17 of Order VI CPC, which is relevant for disposal of this case, reads as under:

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G.S. PRAKASH Vs. POLASA HANUMANLU

Referred Judgements :-

JUDGEMENT

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