V N SHIVARAM Vs. B M NAGAPPA

JUDGEMENT

(1.) THOUGH this matter has come up for admission, by consent of the parties, the same is taken up for hearing. Accordingly, I heard the learned Counsel appearing for the parties.

(2.) THE petitioner-defendant has assailed the legality and validity of the order dt. 13-2-2001 passed by the learned Prl. Civil Judge (Jr. Dn.), Madikeri, on I. A. VI in O. S. No. 204/96.

(3.) AFTER hearing both the sides on the application, I. A. VI, filed by the respondent- plaintiff, the Trial Court allowed the amendment introducing the additional relief on facts already on record.