SEETA Vs. LAXMI KOM NAGESH NAIK

JUDGEMENT

(1.) The petitioners are before this Court seeking for the following reliefs:

(2.) A suit in O.S.No.3/2021 having been filed for partition and separate possession, a written statement came to be filed by defendant No.2. The petitioners/defendants No.1, 3 to 9 adopted the written statement filed by defendant No.2.

(3.) An application under Rule 17 of Order VI of Code of Civil Procedure (for short 'CPC') came to be filed by defendant No.4 seeking to amend the written statement filed by defendant No.2 on the ground that defendant No.4 had also adopted the written statement of defendant No.2. The said application having been rejected, the petitioners, who are all the defendants before the trial Court, are before this Court seeking for the aforesaid reliefs.