P.RATHNAMMA Vs. P. EEDULAKANTI SHOBA

JUDGEMENT

(1.) Heard Ms. Pratusha Bopanna, learned counsel for the revision petitioner, as well as Sri P.Sriharinath, learned counsel appearing for respondent Nos.1 to 4.

(2.) Challenge in this Civil Revision is the order that is rendered by the Court of III Additional District and Sessions Judge, Sangareddy, in I.A.No.414 of 2022 in O.S.No.68 of 2015, dtd. 22/11/2022.

(3.) The petitioner herein, who is the plaintiff to the suit, moved an application under Order VI Rule 17 r/w Sec. 151 C.P.C. seeking permission of the Court to amend the plaint. The trial Court through the impugned order negatived the relief sought for and therefore, the petitioner is before this Court.