PUTTARAJU T. Vs. THIMANNA C.

JUDGEMENT

(1.) These two writ petitions arise between the same parties and from the same proceedings and therefore, both the petitions are heard together and disposed of by this common order.

(2.) Heard the learned counsel for the parties.

(3.) Petitioners herein had filed OS No.805/2005 before the Court of Principal Senior Civil Judge, Bengaluru Rural District, Bengaluru, seeking relief of specific performance of agreement for sale dtd. 8/4/2002. In the said suit, I.A.No.18 was filed by the petitioners with a prayer to permit the petitioners to amend the boundary of the suit schedule property. The said application was opposed by the contesting defendant by filing objections. The Trial Court by order dtd. 26/3/2016 had dismissed the said application and being aggrieved by the same, petitioners/plaintiffs are before this Court in WP No.24065/2016. Subsequently, during the pendency of WP No.24065/2016, IA No.20 was filed in OS No.805/2005 by the petitioners with a prayer to amend the schedule of the agreement for sale dtd. 8/4/2002, on the basis of which relief of specific performance was sought in the suit. The said application was also opposed by contesting defendant by filing objections and the Trial Court by order dtd. 27/9/2016 dismissed IA No.20 filed by the petitioners and being aggrieved by the same, petitioners are before this Court in WP No.53588/2016.