H.SANJEIVA REDDY Vs. P.N.RANGANATHAN

JUDGEMENT

(1.) This petition by the plaintiff in O.S.No.16537/2003 on the file of the XIII Addl. City Civil & Sessions Judge, Mayo Hall, Bengaluru, is directed against the impugned order dtd. 4/3/2020 passed on I.A.No.10 whereby the said application filed by the petitioner - plaintiff seeking amendment of the plaint was rejected by the Trial Court.

(2.) Heard learned counsel for the petitioner and learned counsel for the respondents and perused the material on record.

(3.) The material on record discloses that the petitioner - plaintiff instituted the aforesaid suit against respondent - defendant for permanent injunction. The said suit is being contested by the respondent - defendant. Before commencement of trial, the petitioner - plaintiff filed the instant application seeking amendment of the plaint and the same having been opposed by the respondent - defendant, the Trial Court proceeded to pass the impugned order rejecting I.A.No.10, aggrieved by which the petitioner is before this Court by way of the present petition.