BHARATHI EDUCATION TRUST Vs. HANUMEGOWDA

JUDGEMENT

(1.) Petitioner - Trust being the defendant in a suit for declaration & injunction in O.S.No.71/2000 (Old O.S.No.277/1994) is knocking at the door steps Writ Court for assailing the order dated 22.06.2020, a copy whereof is at Annexure-F whereby the learned Sr. Civil Judge, Madduru, having favoured application of the respondent - plaintiffs in I.A.No.30 filed under Order VI Rule 17 of CPC, 1908, has accorded leave to amend the plaint with a cost of Rs.1,000/-.

(2.) After service of notice, the respondents having entered appearance through their counsel, resist the writ making submission in justification of the impugned order and the reasons on which it is constructed.

(3.) Having heard the learned counsel for the parties and having perused the petition papers, this Court declines to grant indulgence in the matter concurring with the reasoning of the learned judge of the Court below and for the following reasons: