MUNIYAMMA Vs. S CHANDRAKAR

JUDGEMENT

(1.) PETITIONERS, who are defendant Nos. 3 and 4 in O. S. 3669/2002, pending on the file of Additional City Civil Judge, bangalore, have questioned in this writ petition the order dated 19. 1. 2006, whereby I. A. 4 filed by them for amendment of the written statement was rejected. 1st respondent herein, is the plaintiff who has instituted the said suit, against the petitioners and the 2nd 3rd respondents herein.

(2.) HEARD the learned Counsel appearing for the parties and perused the writ petition.

(3.) LEARNED Counsel for the petitioners filed a memo producing a copy of the order dated 22. 7. 2007 passed by the Disciplinary Committee No. III of the Karnataka State Bar Council in DCE No. 75/2006 i. e. , on the complaint lodged by the 2nd petitioner herein, against his previous advocate 'x' (real name not mentioned ). Since the order produced along with the memo has a direct bearing for the decision making in this writ petition, after hearing the learned Counsel appearing for the 1st respondent, the same is taken on record.