SHOBHA SURENDAR Vs. C R NAGARAJA SETTY

JUDGEMENT

(1.) Defendant Nos. 1 and 2 in O.S. No. 400/1999 have filed this writ petition aggrieved by the dismissal of their application filed seeking amendment of the written statement.

(2.) Plaintiff - Respondent No. 1 has filed the suit in the year 1999 seeking a decree of specific performance of the agreement dated 29.05.1982 among other reliefs with an alternative relief of payment of money along with interest.

(3.) The Petitioners herein have filed their written statement on 23.02.2006. After framing of issues, the matter was set down for trial. The Plaintiff led his evidence. During the course of Defendants' evidence, Defendant Nos. 1 and 2 have come up with the present application on 30.05.2011 seeking amendment of the written statement.