KAITAN CONSULTANTS LIMITED Vs. SULATA DE AND ORS.

JUDGEMENT

(1.) CIVIL APPEAL NOs. 162 OF 2007 and 166 OF 2007.

(2.) BEING aggrieved by the common judgment delivered in FAT No. 1195 of 2003, FAT No. 1132 of 2003 and FAT No. 798 of 2003 by the High Court of Calcutta dated 01.04.2005, these appeals have been filed.

(3.) UPON hearing the learned Counsel for the parties, we are of the view that the High Court ought not to have constrained one of the parties to amend the plaint. On this short ground, we are setting aside the judgment delivered by the High Court.