PAMIDIMARRI RAMBABU Vs. VIBHUDI SINIVAS

JUDGEMENT

(1.) This Civil Revision Petition is directed against the order of the Court of learned VIII Additional District Judge, Krishna, at Vijayawada, in I.A.No.1434 of 2017 in O.S.No.182 of 2010 dated 24.01.2018.

(2.) The plaintiff as the petitioner filed the above petition for amendment of the plaint. It is desirable for the present purpose, to extract the proposed amendment hereunder:

(3.) The respondent filed the suit against the petitioner on the foot of a registered mortgage deed for recovery of Rs.10,77,275/- and to pass a preliminary decree there for. The plaint schedule properties are stated to be the security offered under the above mortgage belonging to the petitioner, to the respondent.