KRISHNAPPA AND OTHERS Vs. K BYRAPPA AND OTHERS

JUDGEMENT

(1.) The petitioners are before this Court under Article 227 of the Constitution of India assailing the order dated 27.02.2015 in O.S.No.2335/2005 on the file of the 1st Addl.Senior Civil Judge, Bengaluru Rural District, Bengaluru.

(2.) The petitioners are plaintiffs and the respondents are defendants in O.S.No.2335/2005 filed for seeking judgment and decree for partition and separate possession. When the matter stood at the stage of cross- examination of defendants, the plaintiffs filed I.A.No.VII under Order VI, Rule 17 of CPC to amend the suit schedule to include three more properties.

(3.) The said application was opposed by the defendants by filing objection. The trial Court by its order dated 27.02.2015 rejected I.A.No.VII filed under Order VI, Rule 17 of CPC which is impugned in this writ petition.