BASAVANNI ADIVEPPA PATIL Vs. BALAGOUDA GOUDAPPA PATIL

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned counsel for the respondents.

(2.) Both the writ petitions are preferred by the plaintiff who is the applicant in IA-II preferred under Order I Rule 10 (2) of the Code of Civil Procedure and IA-III is filed under Order VI Rule 17 of the Code of Civil Procedure.

(3.) The petitioner is the plaintiff and the 1st respondent is the defendant and the 2nd respondent is the proposed defendant on account of her being the purchaser during the pendency of the original suit. The defendant alone is arraigned as a party in the second writ petition calling in question the order passed on IA-III seeking for amendment of pleadings. The petitioner/plaintiff had preferred the above suit O.S.No.189/2011 praying for the following reliefs: