TOTADRI Vs. GANGAVVA

JUDGEMENT

(1.) Captioned petition is filed by defendant No.2 assailing the order of the learned judge on I.A.No.5, who has rejected the application seeking amendment of the written statement to raise a plea that the plaintiff has received her legitimate share in the form of gold, silver and dowry of Rs.2,000.00 during solemnization of her marriage. This application is rejected by the learned judge, which is under challenge.

(2.) Heard the counsel for the petitioner and perused the order under challenge.

(3.) I have also given my anxious consideration to the cross-examination of the plaintiff. Respondent No.1-plaintiff has filed a suit for partition and separate possession against her nephew and niece i.e. the children of her elder sister Paravva. It is borne out from the records that one Yallappa is the propositus, who had two daughters i.e. Paravva and the present plaintiff-Gangavva. The present petitioner and other defendants are claiming through Paravva.