SRINIVASULU REDDY Y Vs. N POLA REDDY

JUDGEMENT

(1.) The petitioner herein was the original defendant in O.S. No. 106/1987 filed by the plaintiffs-respondents against the petitioner herein in the Court of the Subordinate Judge, Gudur.

(2.) It appears from record that parties to this suit led evidence and the matter was posted for judgment. At that stage, the plaintiffs-respondents filed LA. No.185/1995 with a request to allow them to carry out certain amendment which was proposed in the aforesaid I.A. On hearing both sides, it appears, the said LA. was allowed. Against the said Order, the present revision petition is preferred by the defendant-petitioner.

(3.) In order to appreciate the real controversy between the parties, it is necessary to narrate a few facts.