G. NAGARATHNA Vs. V. HARISH BABU

JUDGEMENT

(1.) Petitioner being the third defendant in a suit for declaration in O.S.No.428/2007 is knocking at the doors of Writ Court for assailing the order dated 09.01.2017, a copy whereof is at Annexure-E, whereby the learned Principal Civil Judge, Bengaluru Rural District, having favoured respondents' application in IA No.7 filed under Order VI Rule 17 of CPC, 1908 has granted leave to amend the pleadings as sought for.

(2.) After service of notice, the respondent-plaintiffs have entered appearance through their counsel, and resist the writ petition.

(3.) Having heard the learned counsel for the parties and having perused the petition papers, this Court declines to grant indulgence in the matter for the following reasons: