HEMANT Vs. BHAVANIBHAI

JUDGEMENT

(1.) This writ petition is filed under Article 227 of the Constitution of India challenging the order dtd. 17/10/2022 passed on I.A.No.4 in HRC No.8/2018 by the III Addl. Civil Judge and JMFC, Dharwad.

(2.) Heard the learned counsel for the parties and also perused the material on record.

(3.) The respondents herein have filed HRC No.8/2018 before the III Addl. Civil Judge and JMFC, Dharwad (hereinafter referred to as 'the Trial Court') under Sec. 27(2)(e) of the Karnataka Rent Act, 1999 (hereinafter referred to as 'the Act of 1999') with the prayer to direct the petitioners herein to vacate and hand- over vacant possession of the premises which is a residential house. The petitioners herein who are the respondents in HRC No.8/2018 had filed I.A.No.4 under Order VI Rule 17 of CPC seeking permission to amend their statement of objection. The said application was opposed by the respondents herein and the Trial Court by order dtd. 17/10/2022 had dismissed the said application with costs. Being aggrieved by the same, the petitioners are before this Court.