URVASHI THEATRE Vs. BASETTY TRUST AND ORS.

JUDGEMENT

(1.) This petition is filed by the petitioners-defendants challenging the order dated 5-12-2015 passed in O.S. No. 4012 of 2015 by the Trial Court on the amendment application filed by the defendants, which was rejected by the Trial Court.

(2.) Heard the arguments of the learned Counsel appearing for the petitioners-defendants and the learned Counsel appearing for the respondents-plaintiff.

(3.) Learned Counsel for the petitioners during the course of his arguments has submitted that the amendment application was filed to clarify the pleadings that were already taken in the written statement. He has also further submitted that during the year 2014, the petitioner while searching, found the Trust deed. Therefore, the averments were not taken in detail in the written statement, so far as the said document-Trust deed is concerned. Hence, to clarify the written statement, the amendment application was filed.