U M JAYARAME GOWDA Vs. U M PAVITHRA

JUDGEMENT

(1.) The petitioner is before this Court under Article 227 of the Constitution of India challenging the order dated 10.08.2015, on I.A.No.6 in O.S.No.166/2011, by which an application filed under Order VI Rule 17 of CPC to amend the written statement, is rejected.

(2.) The petitioner is defendant No.2 and respondent No.1 is the plaintiff and respondent Nos.2 to 8 are other defendants in O.S.No.166/2011, filed for partition and separate possession of the suit schedule property.

(3.) It is submitted that respondent No.2/defendant No.1 is the father of petitionerdefendant No.2. Plaintiff - respondent No.1 herein is the sister of petitioner/defendant No.2 and daughter of defendant No.1/respondent No.2 herein. Defendant No.2 has filed written statement contending that father defendant No.1 had effected registered partition deed on 17.03.2003 and there are no joint family properties left for partition. Defendant No.2 had also filed additional written statement.