M.C. KRISHNA Vs. CHIKKATHYAMMA

JUDGEMENT

(1.) This petition by the plaintiff in O.S.No.19/2014 on the file of the Senior Civil Judge and JMFC at Channapatna is directed against the impugned order dtd. 12/3/2020 passed on I.A.No.VIII, whereby the said application filed by the petitioner - plaintiff under Order VI Rule 17 of C.P.C. for amendment of the plaint was rejected by the trial Court.

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

(3.) The material on record discloses that the petitioner - plaintiff has instituted the aforesaid suit against the respondents - defendants for declaration, mandatory injunction and other relief in relation to suit schedule immovable property. The said suit is being contested by the respondents - defendants. Prior to commencement of trial, the petitioner - plaintiff proved the instant application seeking permission to amend the plaint by making corrections to the body of the plaint, prayer column and by inserting additional prayer. The said application having been opposed by respondent Nos.2 and 3/defendant Nos.2 and 3, the trial Court proceeded to pass the impugned order and rejected the application. Aggrieved by the same, the petitioner - plaintiff is before this Court by way of the present petition.