BHAMIDIMARRI VIJAYA LAKSHMI Vs. M.UMA LAKSHMI

JUDGEMENT

(1.) This civil revision petition arises out of order dt.21.06.2017 in I.A. No.10 of 2017 in O.S. No.1772 of 2011 on the file of the I Additional Senior Civil Judge, Visakhapatnam.

(2.) The petitioner filed the aforementioned suit for the following reliefs:

(3.) After the case was reserved for judgment, and was subsequently reopened suo motu on the second occasion, the petitioner filed I.A. No.10 of 2017 under Order VI Rule 17 of the Code of Civil Procedure, 1908 (CPC) for permission to carry out amendments to paragraphs V and VI of the plaint, as under: