Gutta Venkatramana, vs Gutta Siddappa Naidu ,
2022 Latest Caselaw 1947 AP

HIGH COURT OF ANDHRA PRADESH

MAIN CASE NO: S.A. No.94 of 2022 PROCEEDING SHEET Sl.No. Date ORDER OFFICE NOTE

21.04.2022 BSB, J I.A.No.3 of 2022

This petition is filed to permit the petitioner to amend the cause title of the first appellant as Gutta Venkataramana Naidu in the second appeal as well as I.A.s on the ground that the name of the petitioner/first appellant is wrongly mentioned and the mistake is unintentional.

A perusal of the cause title in the decree and judgment in appeal A.S.No.13 of 2016 indicates the name of this petitioner as Gutta Venkatramana Naidu. As such, the proposed amendment is bona fide.

In the result, the petition is allowed. The amendment would be carried out in the original proceedings as well as their copies.

Post on 26.04.2022.

_________________ B.S.BHANUMATHI,J PNV