M.SATYANARAYANA MURTHY,J. - (1.) This civil revision petition is filed under Article 227 of the Constitution of India, challenging the order in I.A.No.253 of 2016 in O.P.No.1503 of 2010 dated 21.08.2017 passed by the Judge, Family Court at Hyderabad, dismissing an application filed under Order VI Rule 17 C.P.C declining to grant leave to amend the petition.
(2.) The petitioner filed O.P.No.1503 of 2010 under Hindu Marriage Act, for dissolution of marriage for granting decree of divorce on various grounds in the year 2010 and during pendency of O.P.No.1503 of 2010, filed I.A.No.253 of 2016 seeking leave of the Court to amend the original petition, based on the alleged subsequent events that took place during pendency of the petition. The petitioner has filed a criminal complaint for criminal intimidation, trespass, etc and filed report on 11.11.2010. Further, on other subsequent dates, various incidents took place. But, the incidents referred in the petition needs no further elaboration in the present order. But, the basis for the claim is subsequent events that occurred during pendnecy of the original petition for grant of divorce. It is contended that there are certain typographical errors and omissions relating to the property and they are required to be rectified, therefore, sought permission to amend the original petition filed for grounds of divorce.
(3.) The respondent did not file counter despite granting several adjournments, even after imposing costs and therefore, the Trial Court heard both the counsel and passed the order under challenge, holding that the proposed amendments being subsequent to filing of I.A.No.253 of 2016, cannot be permitted and those amendments do not, in any way, help the Court to decide the application in O.P.No.1503 of 2010 for divorce and dismissed the petition.;