KAITAN CONSULTANTS LIMITED Vs. SULATA DE AND ORS.

JUDGEMENT

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

(2.) We have heard the learned Counsel appearing for both the sides at length.

(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.