K. N. RAMARAJU Vs. G. GANAPATHI

JUDGEMENT

(1.) Impugned order: This Civil Revision Petition is filed questioning the order dtd. 27/2/2023 in I.A.No.54 of 2020 in O.S.No.201 of 2017 passed by the X Additional District Judge, Tirupati, Chittoor District, rejecting an application for amendment of plaint filed under Order 6 Rule 17 CPC by the Petitioner/Plaintiff.

(2.) The introductory facts: The suit O.S.No.201 of 2017 was filed by the Petitioner/Plaintiff to pay an amount of Rs.9.00 crores within a time to be fixed by the Court and in the event the amount not being paid, sale of mortgaged properties towards satisfaction of the decree and the further relief sought was interest @ 24% p.a. from the date of suit till realization.

(3.) The facts leading to the institution of the suit as per the plaint are that the Petitioner and Respondents are friends and the Petitioner used to lend money by way of hand loans to meet their personal expenses.