BOMMINENI PAPI REDDY Vs. THOTAKURI SRINIVAS

JUDGEMENT

(1.) This memorandum of Civil Revision Petition is filed under Article 227 of the Constitution of India assailing the order passed by the learned Principal Senior Civil Judge, Hanamkonda, in I.A.No.986 of 2022 in O.S.No.778 of 2012, dtd. 30/12/2022.

(2.) Petitioner is the petitioner plaintiff and respondents are the respondents defendants in I.A.No.986 of 2022 in O.S.No.778 of 2012.

(3.) Petitioner plaintiff has filed I.A.No.986 of 2022 under Order VI Rule 17 read with Sec. 151 of CPC to permit him to amend the amended plaint fair copies.