AKKAYAMMA Vs. C MUNICHOWDAPPA

JUDGEMENT

(1.) Petitioner being the seventh defendant in a suit for partition and separate possession in O.S.No.256/2008 is invoking the writ jurisdiction of this Court for assailing the order dated 04.08.2015 whereby the learned III Additional Civil Judge (Sr Dn), Kolar, having favoured Respondent- plaintiff's application in IA No.12 filed under Order VI Rule 17 of CPC, 1908, has granted leave to amend the plaint for introducing other properties to the suit schedule.

(2.) After service of notice to all the respondents, the first respondent - plaintiff is represented by learned counsel who opposes the writ petition.

(3.) Having heard the learned counsel for the parties and having perused the writ petition papers, this Court declines to grant indulgence in the matter because: