G.Venkataswamy Naidu vs R.Ravindra Babu
2023 Latest Caselaw 5897 AP

Citation : 2023 Latest Caselaw 5897 AP
Judgement Date : 7 December, 2023

Andhra Pradesh High Court - Amravati

G.Venkataswamy Naidu vs R.Ravindra Babu on 7 December, 2023

             HIGH COURT OF ANDHRA PRADESH : AMARAVATHI

                   MAIN CASE No: A.S.No. 214 of 2009

                               PROCEEDING SHEET

Sl.      DATE                                                              OFFICE
No                                         ORDER                            NOTE


07    07.12.2023    Dr.VRKS,J

                          O.S.No.95 of 2006 is a suit for recovery of
                    money filed by one plaintiff as against two
                    defendants.
                          After due contest, by judgment dated
                    22.10.2008       learned   Senior     Civil   Judge,
                    Madanapalle decreed the suit in part in favour
                    of the plaintiff. Since it was a suit on mortgage,
                    the preliminary decree was ordered to be drawn
                    up.    Aggrieved by the same, the plaintiff
                    preferred the present first appeal.
                          The name of the 2nd defendant in the
                    original suit is Sri C. Janakirama Naidu.
                    However, in the first appeal papers, the said
                    name is shown as respondent No.2 as Smt.

M.R.Sakunthala.

It is in this contest, appellant filed I.A.No.1 of 2022 stating that the incorrect name was printed out of over cite and seeks its rectification.

Today learned counsel on both sides are present.

Heard both sides.

Perused the record. P.T.O From the cause title in the record, it is at once heard that was a typographical error that crept in describing the name of the 2nd respondent.

In these circumstances, I.A.No.1 of 2023 is "allowed".

Registry is directed to delete the name of Smt. M.R.Sakunthala and substitute the same in the name Sri C. Janakirama Naidu.

Learned counsel for the appellant submits that there is connected matter in A.S.No.419 of 2009.

Registry is directed to list both the matters together.

List these two matters after six (06) weeks.

___________ Dr.VRKS,J