LAXMAN HONNAPPA NAYAK Vs. CHANDRABHAGI

JUDGEMENT

(1.) Captioned writ petition is filed by defendant No.1 assailing the order of the learned Judge in allowing the application for amendment of the plaint filed under Order VI Rule 17 read with Sec. 151 of the Code of Civil Procedure, 1908 (for short "CPC") and thereby permitting the plaintiff to delete earlier paragraph 4 and incorporate a new paragraph at its place.

(2.) The learned counsel for petitioner referring to the stand taken by the present petitioner/defendant No.1 in the written statement, would vehemently argue and contend that the suit item No.1 property is self-acquired property of the plaintiff and defendant's uncle by name Satu and their uncle- Satu, during his lifetime, has conveyed this property to the present petitioner.

(3.) Heard the counsel for the petitioner and perused the objections.