PASUPULETI MOHAN RAO Vs. KASANI SRINIVASA REDDY

JUDGEMENT

(1.) This Civil Revision Petition has been filed by the petitioner/plaintiff under Article 227 of the Constitution of India, aggrieved by the order, dtd. 27/11/2025, passed by the learned Agent to Government, Bhadradri Kothagudem, in I.A.No.414 of 2025 in O.S.No.23 of 2022, whereby the application filed by the petitioner seeking amendment of the plaint was dismissed.

(2.) Brief facts of the case:

(3.) Heard Mr. R.R. Kalyan, learned counsel for the petitioner, and Mr. S. Ramana Reddy, learned counsel for the respondents through video conference.