DASIKA PANDURANGA SAI Vs. CHANDRU SOMASHANKARA PRASAD

JUDGEMENT

(1.) This petition is filed under Order 6 Rule 17 read with Section 151 of the Code of Civil Procedure to amend the plaint.

(2.) The parties will be referred to as 'plaintiffs and defendants' for the sake of convenience.

(3.) I have heard the learned counsel appearing for the plaintiffs as well as the defendants 1 and 2.