KANDIBANDA VENKATESWARLU Vs. KATTA SRINIVAS REDDY

JUDGEMENT

(1.) This revision, under Article 227 of the Constitution of India, is filed by the petitioner/plaintiff, aggrieved by the order dated 03.11.2020 passed in I.A.No.1041 of 2019 in O.S.No.29 of 2015 by the learned II Additional District Judge, Nalgonda District at Suryapet, wherein the subject Interlocutory Application filed by the revision petitioner/plaintiff under Order VI Rule 17 of CPC, seeking permission to amend the plaint, was dismissed.

(2.) Heard the learned counsel for the petitioner/plaintiff, learned counsel for the respondent Nos.2 to 5/defendant Nos.2 to 5 and perused the record.

(3.) Inspite of service of notice on the respondent No.1/defendant No.1, there is no representation on his behalf.