COL M M AIYANNA Vs. M M BHEMAIAH

JUDGEMENT

(1.) Heard Party-in-Person/petitioner-plaintiff Col. M.M.Aiyanna (Retd.) and the learned counsel for the Respondent No.2/defendant No.2. Other Respondents are served but unrepresented.

(2.) This writ petition is filed under Article 227 of the Constitution of India against the order dated 27.04.2017 in O.S.No.50/2006 (Col.Mukkatira M. Aiyanna -vs- Mukkatira Bheemaiah and Ors).

(3.) By the impugned order, the learned Trial Court rejected the application for amendment under Order 6 Rule 17 of CPC on I.A.No.36 filed by the plaintiff/Petitioner on the ground that the same was filed after 11 years of the pendency of the suit at the fag end of the trial, when the case was set down for final arguments.