JAYAPRAKASH GANGADHARAPPA TENGINAKAI Vs. ASHOK KRISHNAPPA BANAKATTI

JUDGEMENT

(1.) This writ petition by the petitioner/ plaintiff in O.S. No. 233/2003 on the file of the First Addl. Sr. Civil Judge, Hubballi, is directed against the impugned order on I.A. No. 17 filed by the plaintiff under Order VI Rule 17 CPC seeking amendment of the plaint which was rejected by the trial Court.

(2.) The respondents No.1 to 5 and the respondent No. 11 had filed objections to I.A. No. 17, which is the subject matter of the present writ petition and the remaining respondents did not file objections to the said application and consequently notice to the other respondents is dispensed with. Memo filed for treating respondents No.1 to 5, 7 and 8 as the legal representatives of deceased respondent No.6 is allowed.

(3.) I have heard learned counsel for the petitioner, learned counsel for respondents No.1 to 5 and the learned counsel for respondent No.11 and perused the material on record including the impugned order.