SAJIDA BI Vs. ANSAR PASHA

JUDGEMENT

(1.) Some of the petitioners being the plaintiffs and others being the LRs of the deceased plaintiffs in a partition suit in O.S.No.15687/2006 are knocking at the doors of writ court for laying a challenge to the order dated 06.01.2016, a copy whereof is at Annexure-A, whereby the application filed by one of them under Order VI Rule 17 of CPC having been rejected by the learned XXVIII Addl. City Civil Judge, Bengaluru, the leave to amend the plaint has been denied.

(2.) After service of notice to all the respondents, some are represented by their counsel who resist the writ petition.

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