YAMUNA RAMESH Vs. NALINA SENTHILKUMAR

JUDGEMENT

(1.) Heard the learned counsel for the petitioners and the learned counsel for the respondent.

(2.) The petitioners are before this court impugning the order dated 10.07.2017 rendered on I.A. No.VI preferred under Order 6 Rule 17 read with Section 151 of Code of Civil Procedure in O.S. No.8675/2012 passed by the XIV Addl. City Civil Judge (CCH-28), Bengaluru.

(3.) On a perusal of the order impugned, it is apparent that the trial court has been pleased to reject the application being persuaded by the fact that the proposed amendment is belated and is after commencement of the trial. It has also noted that the proposed amendments are already on record in the written statement filed into court.