INDIAN BANK Vs. BANKA BULLEBBAYI DIED

JUDGEMENT

(1.) Despite service of notice, none appears for the respondents.

(2.) Heard the learned counsel for the petitioner and perused the material placed before me.

(3.) This revision is directed against the order dated 30-11-2004, passed by the learned II Additional Senior Civil Judge, Vijayawada in I.A.No.235 of 2001 in O.S.No.487 of 1979 filed under Section 152 of the Code of Civil Procedure seeking amendment of the preliminary decree.