HANAMAVVA Vs. NINGAWWA

JUDGEMENT

(1.) In this petition, the petitioner assails the impugned order at Annexure-G dated 15.11.2018 passed in FDP No.34/2015 by the trial Court, whereby the application (IA No.1) filed by the petitioner under Order VI Rule 17 of CPC for amendment of final decree petition was rejected by the trial Court.

(2.) Brief facts giving rise to the present petition are as under:

(3.) It is the specific contention of the petitioner that in the said final decree petition, due to oversight and by inadvertence, instead of including the suit schedule items No.3 and 4, the petitioner incorrectly included item No.1 of the suit schedule properties along with items 2, 5 and 6. Having realized this mistake/error, the petitioner filed instant application (IA No.1) under Order VI Rule 17 of CPC seeking amendment of final decree petition. The said IA No.1 having been rejected by the trial Court by the impugned order, the petitioner is before this Court by way of the present writ petition.