SAI SHIVA HOTEL INC. Vs. M. BHARATHI

JUDGEMENT

(1.) Petitioner being the defendant-tenant in a suit for possession/eviction in O.S.No.1610/2014 is knocking at the door steps of the Writ Court complaining against the order dated 18.1.2020, a copy whereof is at Annexure-P whereby, the application in I.A.No.10 filed by the respondent-plaintiffs u/o VI Rule 17 of CPC, 1908, having been favoured, the learned Principal Senior Civil Judge, Bengaluru Rural District, Bengaluru, has granted leave to amend their plaint.

(2.) Notice to respondent-defendants No.3, 4 and 5 is dispensed with since they are neither necessary nor proper parties to the adjudication of this Writ Petition; respondents 1 and 2 having entered caveat through their counsel, resist the Writ Petition making submission in justification of the impugned order.

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