SUSHEELAMMA Vs. P. ANITHA

JUDGEMENT

(1.) Petitioner being the third defendant in a declaration & partition suit in O.S.No.4287/2000 is at the door steps of the Writ Court for laying a challenge to the order dated 01.8.2018 a copy whereof is at Annexure-A whereby the learned First Additional City Civil Judge, Bangalore (CCH-2) having rejected her application filed under Order VI Rule 17 of CPC, 1908 has denied leave to amend the Written Statement of July 2003.

(2.) After service of notice, the respondents having entered appearance through their respective counsel, resist the writ petition making submission in justification of the impugned order and the reasons on which it is structured.

(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: a) the subject suit is of the year 2000 and thus apparently, it is a 20 year old proceeding now; the petitioner herein had filed the Written Statement on 21.07.2003 wherein, paragraph No.8 reads as under: