PRUDENCE CHITTIAPPA Vs. BRUHAT BANGALORE MAHANAGARA PALIKE

JUDGEMENT

(1.) The question involved in this writ petition is, whether the amendment of written statement is permissible even if any alternative or an additional ground or to substitute for the original plea.

(2.) The present writ petition is preferred by the plaintiff assailing the order dtd. 07/09/2018 passed on I.A.No.V in O.S.No.635/2010 on the file of the III Addl. Civil Judge, Bengaluru Rural District, Bengaluru (hereinafter referred to as "the trial Court" for short), whereby the application filed by the defendants under Order VI Rule 17 read with Sec. 151 of the Code of Civil Procedure, 1908 ("CPC") seeking permission to amend the written statement was allowed by the trial Court.

(3.) The parties herein are referred to as per their ranking before the trial Court for the sake of convenience.