BANGAREVVA KAREPPA SHIRIDONI Vs. VIRUPAXI MAYAPPA DABEGAR

JUDGEMENT

(1.) This petition is directed against the impugned order dtd. 17/6/2022 passed on interlocutory application filed under Order VI Rule 17 of C.P.C, whereby the said application filed by the petitioner/plaintiff seeking amendment of the plaint by deleting paragraph No.3 and substituting same with paragraph No.3A was rejected by the Trial Court.

(2.) Heard the learned counsel for the petitioner and learned counsel for the respondent Nos.1 to 3 and perused the material on record.

(3.) The material on record discloses that the petitioner/plaintiff instituted the aforesaid suit for partition and separate possession of her legitimate share in the suit schedule properties and for other reliefs.