BOPPIDI AILAIAH Vs. S VENKATANARASAIAH

JUDGEMENT

(1.) Heard both the Counsel at length.

(2.) The relevant portion of the impugned order reads as hereunder :

(3.) Sri Raghuveera Reddy, the learned Counsel representing the revision petitioner would maintain that on a mistaken impression that now by virtue of the proposed amendment, the boundaries in the plaint are being changed principally, the application for amendment of plaint was dismissed. The learned Counsel had drawn the attention of this Court to the boundaries which had been specified in the plaint schedule and also had taken this Court through the relevant portions of the plaint in general and Para 4 of the plaint in particular. The learned Counsel would maintain that by the proposed amendment, no prejudice is caused to the other side and hence the dismissal of the application cannot be sustained.