MUNIYAMMA Vs. SAMPANGAPPA

JUDGEMENT

(1.) This writ petition is filed by the petitioners-plaintiffs under Article 227 of the Constitution of India seeking to quash the impugned order dtd. 27/2/2022 passed on I.A.No.34 in O.S.No.134/2011 by the Senior Civil Judge & JMFC, Malur, (for short, 'the trial Court'), wherein the application of petitioners-plaintiffs filed under Order VI Rule 17 read with Sec. 151 of CPC seeking amendment of the plaint was dismissed.

(2.) The parties are referred to as per their ranking before the trial Court. The petitioners are plaintiffs and respondents are defendants before the trial Court.

(3.) The brief facts giving rise to filing of this petition are that the petitioners-plaintiffs have filed the suit seeking prayer to pass the judgment and decree declaring that the plaintiffs are the lawful owners of the suit schedule property on the basis of regrant order issued by the Tahsildar and further declare the illegal stray entries revenue document in favour of defendant No.2 are null and void and for permanent injunction restraining the defendants.