REGENT COMPUTRONICS PVT. LTD.

Venkatamma Namasivayam Appellant

V/S

K.ANIL KUMAR Respondents

Referred Judgements :-

KAILASH VS. NANHKU [REFERRED TO]
SALEM ADVOCATE BAR ASSOCIATION VS. UNION OF INDIA [REFERRED TO]
BALDEV SINGH VS. MANOHAR SINGH [REFERRED TO]
AJENDRAPRASADJI N PANDE VS. SWAMI KESHAVPRAKESHDASJI N [REFERRED TO]
CHANDER KANTA BANSAL VS. RAJINDER SINGH ANAND [REFERRED TO]
VIDYABAI VS. PADMALATHA [REFERRED TO]
REVAJEETU BUILDERS AND DEVELOPERS VS. NARAYANASWAMY AND SONS [REFERRED TO]
J SAMUEL VS. GATTU MAHESH [REFERRED TO]
M. REVANNA VS. ANJANAMMA (DEAD) BY LRS. AND OTHERS [REFERRED TO]
PANDIT MALHARI MAHALE VS. MONKA PANDIT MAHALE [REFERRED TO]
BASAVARAJ VS. INDIRA [REFERRED TO]

JUDGEMENT

(1.) The petitioners/plaintiffs are before this Court calling in question an order dtd. 23/4/2025 passed by the XXXI Additional City Civil and Sessions Judge, Bengaluru on I.A.No.XVI in O.S.No.6773 of 2011 rejecting the application filed by the petitioners seeking amendment of the plaint under Order VI Rule 17 of the Code of Civil Procedure.

(2.) Facts, in brief, germane are as follows: -

(3.) Heard Sri D.L.Jagadeesh, learned senior counsel appearing for the petitioners and Sri Vaibhav Malimath, learned counsel appearing for caveator/respondent No.1.

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VENKATAMMA NAMASIVAYAM Vs. K.ANIL KUMAR

Referred Judgements :-

JUDGEMENT

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