LAWS(APH)-1996-8-152

METTU NARESH KUMAR REDDY Vs. NELLORE RAMAMMA

Decided On August 01, 1996
METTU NARESH KUMAR REDDY Appellant
V/S
NELLORE RAMAMMA Respondents

JUDGEMENT

(1.) This Civil Revision Petition is filed against the order passed in I.A. No. 6/85 in O.S. No. 199/85 on the file of Principal District Munsif, Kovur.

(2.) The said Interlocutory Application was filed under Order 6 Rule 17 C.P.C. to amend the plaint in the manner given below;-

(3.) The said application was resisted by the respondents in the petition.