VINAYAKA Vs. LAXMANAPPA

JUDGEMENT

(1.) BEING aggrieved by the order dated 15/3/2000 passed on I. A. XIX in O. S. No. 325 of 1996 on the file of the additional Civil Judge (Junior Division), Hubli, this revisior petition is preferred.

(2.) RESPONDENTS 1 and 2 have filed the application under Order 6 Rule 17 read with section 151 of the C. P. C. seeking the permission to amend the plaint at para (e) of the prayer column.

(3.) IT is stated that the respondents 1 and 2 have instituted the suit against the defendants for the relief of declaration and consequential injunction. Now the application is filed for amendment of relief column at para (e)stating that if the plaintiffs are not in actual possession of the suit property, a decree for recovery of possession of the suit property be allowed by holding that the plaintiffs-tenants have been illegally evicted by the first defendant-landlord.