HABEEB KHAN Vs. DODDATHAYAMMA

JUDGEMENT

(1.) The present writ petition has been filed by the plaintiffs calling in question the correctness of the order dtd. 21/4/2022 at Annexure-A whereby I.A.1/2020 filed by the plaintiffs under Order VI Rule 17 read with Sec. 151 of CPC has been rejected.

(2.) The plaintiffs filed the application seeking for amendment of the plaint and the proposed amendment reads as follows:

(3.) Learned counsel for the respondents-defendants submits that the application was filed at a belated stage when the trial was concluded and that no discretion ought to be exercised in favour of the petitioners herein.