SIDDARAME GOWDA, S/O. SRI MANCHEGOWDA, SRI S. KUMAR, S/O. SRI SIDDARAMEGOWDA AND SRI S. MANJU, S/O. SRI SIDDARAMEGOWDA Vs. SMT. SHARADA W/O. SRI K. SEETHARAMU AND SRI K. RAMESH

JUDGEMENT

(1.) PETITIONERS have filed O.S No. 1393/2007 against the Respondents in the Court of Civil Judge (Sr. Divn.,) Mysore. The Respondents have filed separate written statements and contested the suit. Issues having been framed, trial has commenced. Petitioners filed I.A No. 6 seeking permission of the court to amend the plaint and to incorporate an additional prayer and substitute a word "re -conveyance" with "re -sale" in the existing prayer. The application having been opposed, upon consideration, the trial court has passed an order rejecting LA No. 6. Feeling aggrieved, the Plaintiffs have filed this writ petition.

(2.) THE reasons for rejection of l.A No. 6 by the trial court are :

(3.) HEARD the learned Counsel or both sides and perused the writ papers.