LOKESH REDDY Vs. MSSHIVANGI J. NAIRI AND ORS.

JUDGEMENT

(1.) Heard the learned counsel for the petitioner.

(2.) The present petitions are filed under Article 227 of Constitution of India challenging the order dated 7.1.2015 passed on I.As. 17 filed by defendant No. 4 in O.S. 5905/2007 and I.A. 18 filed by defendant in O.S. 5906/2007 which suits are pending on the file of XLIV Addl. City Civil & Sessions Judge, Bangalore.

(3.) O.S. 5905/2007 is filed by Smt. Shivangi and O.S. 5906/2007 is filed by Smt. Priyanka Nairi and the defendants are common in both these suits. Suits have been filed for relief of mandatory injunction. Defendant No. 4 has filed detailed written statement. After conclusion of evidence of plaintiffs, defendant No. 4 chose to file an application under Order 6 Rule 17 of CPC in both these suits requesting the Court to permit him to effect certain amendments to the written statement in paragraph 15 by way of adding 15(a) and (b). The said applications are supported by the affidavits sworn to by defendant No. 4 These applications came to be objected by filing written statement. Both these applications have been dismissed by order dated 7.1.2015. It is this common order which is called in question on various grounds as set out in the memorandum petition.