S. BALE NAIK Vs. P.UMAMAHESH

JUDGEMENT

(1.) The plaintiff filed this civil revision petition under Article 227 of Constitution of India assailing the docket order dtd. 24/10/2014 of the learned Principal Junior Civil Judge, Anantapuram in I.A.No.739 of 2014 in O.S.No.319 of 2010.

(2.) Heard arguments of Sri K.Srinivas, the learned counsel for revision petitioner and Sri M.Raj Kumar, the learned counsel representing Sri P.Narahari Babu, the learned counsel for respondent.

(3.) O.S.No.319 of 2010 is a suit for permanent injunction and the said suit is pending before learned Principal Junior Civil Judge, Anantapuram. After considering the rival pleadings, issues were settled. Plaintiff filed his examination-in-chief by way of affidavit as PW.1. While the matter was coming up for crossexamination, the defendant moved I.A.No.739 of 2014 in O.S.No.319 of 2010 under Order VI Rule 17 C.P.C. praying for incorporating certain amendments in his written statement.