PALAKSHAYYA Vs. CHANNAVEERAYYASWAMY

JUDGEMENT

(1.) The petitioner is before this Court under Article 227 of the Constitution of India challenging the order dated 11.08.2016 passed on I.A. No.5 in O.S. No.185/2013 by the Principal Civil Judge and JMFC, Gangavathi, vide Annexure-E, by which the respondents/plaintiffs application for amendment filed under Order VI Rule 17 of the Code of Civil Procedure, 1908, is allowed.

(2.) The petitioner is the defendant and the respondents are the plaintiffs in O.S. No.185 of 2013 filed for declaration of title and permanent injunction in respect of the suit schedule property. The respondents, when the suit was at the stage of cross-examination of P.W.1, filed I.A. No.5 under Order VI ,Rule 17 of CPC for amendment of the plaint which reads as follows:

(3.) Heard the learned counsel for the petitioner/defendant and the learned counsel for the respondents/plaintiffs.