SHAIK YUSUF BASHA Vs. DELHI MASSA BI

JUDGEMENT

(1.) Heard both sides.

(2.) This civil revision petition, under Article 227 of the Constitution of India, is directed against the order, dated 9-9-2004, passed by the Principal Junior Civil Judge, Nandyal, in I.A. No.465 of 2004 in O.S. No.402 of 1999. By that order, the Court below dismissed the application filed by the petitioner under Order 6 Rule 17 of the Code of Civil Procedure (for short 'C.P.C') praying to permit him to amend the written statement as proposed in the accompanying petition.

(3.) The revision petitioner is the defendant and the respondent is the plaintiff in the suit. It is expedient to refer the parties in this order as they were arrayed in the suit.