SMT. NANJAMMA Vs. SMT. PUTTATHAYAMMA

JUDGEMENT

(1.) The petitioners are before this Court under Art. 227 of Constitution of India, challenging the order dated 18-11-2017 passed on I.A. No. 3 in O.S. No. 355 of 2015 on the file of the Senior Civil Judge and JMFC at Magadi.

(2.) The petitioners are plaintiffs and respondents are defendants in O.S. No. 355 of 2015 filed for declaring that the plaintiffs and defendants 4 and 5 are co-owners of suit schedule property and for injunction in respect of Sy. No. 5/1 measuring 6 acres 20 guntas situated at Ajjanahalli Village, Thavarekere Hobli, Bangalore South Taluk. The plaintiffs filed an application under Order 6, Rule 17 of Civil Procedure Code, 1908 to amend the plaint stating that they are in possession and enjoyment of Sy. No. 5/1 measuring 6 acres 20 guntas. The husband of defendant 1 and father of defendant 2-

(3.) Heard the learned Counsel for the petitioners and learned Counsel for the respondents and perused the writ papers.