Budihal R.B., J. - (1.)This petition is filed seeking to set aside the order dated 21.11.2015 passed on I.A. No. 15 filed under Order 6 Rule 17 r/w Sec. 151 of CPC by the VIII Addl. City Civil & Sessions Judge (CCH 15), Bangalore in O.S. No. 8722/2006 produced as per Annexure 'E'.
(2.)Heard the arguments of learned counsel for the petitioner -plaintiff and also learned counsel for respondent -defendant.
(3.)Plaintiff filed the suit for permanent injunction and subsequently filed amendment application I.A. No. 15 requesting the Court to permit him to amend the pleadings and also the relief column and also sought for declaration and recovery of possession. The said application was opposed by the other side by filing objection statement. After considering the merits of the application, ultimately, trial Court rejected the amendment application. Being aggrieved by the same, petitioner -plaintiff is before this Court.