SRI. DODDAHANUMAIAH Vs. SRI. KODANDARAMAIAH

JUDGEMENT

(1.) This petition is directed against the impugned order dated 30.06.2015 passed in O.S.No.335/2011 on the file of the II Additional Civil Judge and JMFC, Magadi, whereby the trial Court allowed I.A. No. IV filed by respondents 1 and 2 under Order VI Rule 17 CPC seeking amendment of the plaint.

(2.) Heard the learned counsel for the petitioners and perused the material on record. The respondents having been served have chosen to remain unrepresented and they have not contested the petition.

(3.) The material on record indicates that it is not in dispute that the respondents 1 and 2 were the plaintiffs in the aforesaid suit filed by them for partition and separate possession of their alleged share in the suit schedule properties and for other reliefs.