PULUKURI SATYAM @SATYANARAYANA Vs. PAGIDIMARRI LAKSHMI

JUDGEMENT

(1.) This Civil Revision Petition, under Article 227 of the Constitution of India, is filed by the petitioner/defendant assailing the order, dated 17.11.2017, of the learned VIII Additional District Judge, Miryalguda, passed in IA.No.541 of 2017 in AS.No.92 of 2013 filed under Order VI Rule 17 of the Code of Civil Procedure, 1908, ('the Code', for brevity) requesting for permission to amend the written statement by adding the petition listed paragraph to explain/clarify disputed admissions in the written statement.

(2.) I have heard the submissions of Sri Gade Venkateswara Rao, learned counsel for the revision petitioner-defendant, and of Sri A.Abhishek Reddy, learned counsel for the respondent-plaintiff. I have perused the material record.

(3.) The parties shall hereinafter be referred to as the plaintiff and the defendant for convenience and clarity.