THIPPESWAMY Vs. LAKSHMINARASAIAH

JUDGEMENT

(1.) These petitions are directed against the impugned common order passed on the application (I.A.) filed by the petitioner under Order 6 Rule 17 of CPC read with Sec. 151 of CPC and I.A. under Sec. 152 of CPC in O.S.Nos.448/2017 and 447/2017 on the file of the Principal Civil Judge and JMFC, Madhugiri.

(2.) Heard the learned counsel for the petitioner in both the petitions and perused the material on record.

(3.) The material on record discloses that the petitioner/plaintiff instituted a suit in O.S.No.448/2017 (W.P.No.2440/2022) and suit in O.S.No.447/2017 (W.P.No.2572/2022) against the respondents/defendants for specific performance and other reliefs in relation to suit schedule immovable properties. The said suits were decreed in favour of the petitioner/plaintiff, pursuant to which, the execution proceedings in Ex.Nos.42/2020 and 43/2020 have been instituted by the petitioner. Subsequently, the petitioner filed the instant application(s) seeking amendment of the plaint and amendment/correction of the decree and the same have been rejected by the trial Court, the petitioner is before this Court by way of present petitions.