RENUKARADHYA Vs. B.M. RAJANNA

JUDGEMENT

(1.) This petition filed by the petitioner in O.S.No.641/2011 is directed against the impugned order on IA.no.VI passed by the IV Addl. Civil Judge, Bengaluru Rural District, Bengaluru under Order VI Rule 17 of CPC seeking amendment of the plaint was rejected by the Trial Court.

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

(3.) The material on record discloses that the petitioners- plaintiffs instituted the aforesaid suit against the respondents - defendants for permanent injunction and other reliefs in relation to the suit schedule immovable properties. The said suit being contested by the respondents - defendants.