KANISHKA HOUSING DEVELOPMENT COMPANY PVT LTD Vs. EMACULATE CONCEPTION CHURCH DORESWAMY PALYA

JUDGEMENT

(1.) Heard.

(2.) Both these writ petitions arise out of common order dated 18.4.2C007 on LA. No.3 in O.S. No.5290/2006.

(3.) According to the petitioners in the first case, who were the defendants before the learned trial Judge, when the amendment of plaint seeking the declaration to declare the registered sale deeds and partition deed as null and void was rejected, the trial Court ought not to have allowed amendment to include the relief of declaration of title and consequential relief of possession.