RATHNAMMA Vs. VENKATAMMA

JUDGEMENT

(1.) The petitioner/plaintiff has filed this Writ Petition challenging the judgment and order dated 07.09.2013 made by learned XV Addl. City Civil Judge, Bengaluru (CCH No.23), whereby, his application for amendment of plaint has been dismissed mainly on two grounds viz, (a) no amendment is permissible, after trial has commenced and (b) the amendment sought is highly belated, with no explanation for the delay brooked.

(2.) After service of notice, the respondents have entered appearance through their counsels and have filed a Statement of Objections resisting the writ petition.

(3.) A very brief facts of the case are:-