DHANAMANI AND ORS. Vs. P. BABU AND ORS.

JUDGEMENT

(1.) DEFENDANTS 1 to 10 in O.S.5384/2006 on the file of the IX Addl. City Civil and Sessions Judge, Bangalore city aggrieved by the Order dated 4.1.2013 allowing plaintiffs IA under Order 6 Rule 17 CPC to amend the plaint have presented this petition.

(2.) BRIEFLY stated facts are:

(3.) THE submissions of the learned counsel for the petitioners reiterating the averments in the statement of objections to the IA under Order 6 Rule 17 CPC being the very same contentions when advanced before the trial Court were negated. In the facts and circumstances, the submissions ex -facie are devoid of merit and in fact, are specious pleas.