PEDDAPPAIAH Vs. GOPALAPPA

JUDGEMENT

(1.) The petitioners are before this Court under Article 227 of the Constitution of India assailing the order dated 29.07.2020 passed on I.A.No.18 filed under Order VI Rule 17 of CPC in O.S.No.23/2014 on the file of Court of Civil Judge and JMFC, Gudibande.

(2.) The petitioners are defendants and respondents are plaintiffs in O.S.No.23/2014 filed for declaration and permanent injunction in respect of the suit schedule property. The plaintiffs/respondents herein filed application under Order VI Rule 17 of CPC praying for amendment of suit schedule. The amendment sought reads as follows :-

(3.) Heard the learned counsel for the petitioners/defendants through video conference. Perused the writ petition papers.