T REDDAPPA Vs. N S PRABHAKAR

JUDGEMENT

(1.) This revision petition is directed against an order dated 17-4-1978 of the 1st Additional Civil Judge, Kolar, passed on 1. A. No. 4 in O. S. No. 12 of 1976 on his file.

(2.) The appellant is the defendant and the respondent, the plaintiff in the said suit. I. A. No. 4 was an application filed by the plaintiff under Or. VI, R 17 C.P.C., claiming an amendment of the plaint on the lines sought therein. The Court below, by the order referred to above, has allowed the amendment.

(3.) The plaintiff's suit is for recovery of money. Para-4 of the plaint contains particulars as to the suit claim. That para reads as follows:- 4. That the particulars of the sums due are: