MARUTHI YOGA AND KALA SANGHA Vs. CHAITANYA KRISHNAN

JUDGEMENT

(1.) The petitioners/plaintiffs in O.S.No.194/2009 on the file of the Additional Civil Judge and JMFC, T.Narasipura, are before this court under Article 227 of the Constitution of India, aggrieved by the order dated 01.07.2019 on I.A.No.18, by which application filed under Order VI,Rule 17 of CPC to amend the plaint is rejected.

(2.) The petitioners are plaintiffs and respondents are defendant Nos.1(a) to 2(j) and plaintiffs 6, 7(a), 7(b), 11 and 14 in the above stated suit, which is filed for declaration and injunction. When the suit was at the stage of cross-examination of PW.1, the plaintiffs filed present application-I.A.No.18 under Order VI ,Rule 17 of CPC to amend the plaint as follows:-

(3.) Heard the learned counsel for the petitioners and perused the writ petition papers.