KUSUMABAI Vs. FATIMA

JUDGEMENT

(1.) Heard the learned counsel for the petitioners.

(2.) An application is filed seeking amendment at I.A.No.IX in O.S.No.666/2020 on the file of III Additional Civil, Judge, Vijayapura, which is called in question.

(3.) The suit is one for relief of declaration and injunction. The plaintiff has sought declaration in respect of the property bearing Sy.No.155/4 measuring 2 acres 18 guntas and sketch is also appended to the plaint and consequently the plaintiff has also sought for relief of injunction.