LAWS(KAR)-2020-10-128

MRUTHUNJAYASWAMY Vs. BAJIE GOWDA

Decided On October 21, 2020
Mruthunjayaswamy Appellant
V/S
Bajie Gowda Respondents

JUDGEMENT

(1.) Petitioner being the plaintiff in a civil suit for an injunctive decree in O.S.No.438/2015 is knocking at the doors of writ court for assailing the order dated 18.07.2016, a copy whereof is at Annexure-G whereby the learned Principal Civil Judge, Kanakapura having rejected his subject applications filed under Order VI Rule 17, of CPC, 1908, has denied leave to amend the plaint and also the leave to sue in representative capacity.

(2.) After service of notice, the respondents-defendants having entered appearance through their learned counsel resist the writ petition making submission in justification of the impugned common order and the reasons on which it has been structured.

(3.) Having heard the learned counsel for the parties and having perused the petition papers, this Court is inclined to grant indulgence in the matter for the following reasons: