CHITTURI BALAKRISHNA CHAITANYA Vs. NEKKANTI SURYA PRABHA

JUDGEMENT

(1.) The present Civil Revision Petition arises out of the Order dtd. 8/5/2026 passed in I.A.No.309 of 2026 in H.M.O.P. No.181 of 2021 on the file of the Civil Judge (Senior Division), Narsapur, whereby the petition filed by the petitioner / respondent, under Order VI Rule 17 of the Code of Civil Procedure, 1908 (for short, 'CPC') read with Rule 28 of the Civil Rules of Practice to amend counter filed by him, was dismissed.

(2.) Heard the learned counsel for the petitioner and the learned counsel for respondent. Perused the record.

(3.) H.M.O.P. No.181 of 2021 on the file of the Civil Judge (Senior Division), Narsapur has been filed by the respondent/ petitioner, under Sec. 9 of the Hindu Marriage Act, 1955, against the petitioner/respondent, seeking restitution of conjugal rights. The petitioner/respondent filed his counter in the HMOP and is contesting the case. Enquiry in the said HMOP commenced. P.Ws.1 to 3 were examined on behalf of the respondent/petitioner, and evidence on her behalf was closed. The case is coming up for evidence on behalf of the petitioner/ respondent. At that stage, he filed I.A.No.309 of 2026, under Order VI Rule 17 CPC read with Rule 28 of the Civil Rules of Practice, seeking amendment of counter filed by him.