SODARI MALLAIAH Vs. JADI MALLAIAH

JUDGEMENT

(1.) This Civil Revision Petition is filed against the order of the Junior Civil Judge, Chennur, dated 02.12.2020, dismissing I.A.No.54 of 2020 in O.S.No.49 of 2017 filed by the petitioner/plaintiff, under Order VI Rule 17 C.P.C., seeking to amend the plaint.

(2.) The facts, in issue, are as under:

(3.) Respondents/Defendants filed counter denying the averments made in the affidavit filed in support of the petition. It is stated that the present petition was filed after commencement of trial that too at the stage of further evidence of the petitioner/plaintiff. Since the present petition is filed after crossexamination of P.W.1, in which P.W.1 was questioned regarding the survey number, the petition is not maintainable and is liable to be dismissed.