KANTILAL BAGRECHA Vs. LEELA BAI

JUDGEMENT

(1.) The defendant in O.S.No.4380/2016 before XXX Addl. City Civil and Sessions Judge, Bengaluru City has filed this writ petition challenging the correctness of the order dtd. 30/10/2017, by which, the trial Court allowed the application for amendment of the plaint to introduce additional prayer and additional pleadings based on subsequent events.

(2.) The suit in O.S.No.4380/2016 was filed for the following reliefs:

(3.) Plaintiff claimed to be a tenant under the defendant and accused the defendant of interfering with his possession and therefore filed the suit for the above reliefs. Defendant contested the suit and contended that the plaintiff is not a tenant in the premises and is therefore not entitled for any relief.