ASHOK JAIN Vs. KEMPAMMA

JUDGEMENT

(1.) THE petitioner � plaintiff filed a suit for specific performance in the year 2005. In the year 2011, an application under Order 6 Rule 17 of CPC was filed seeking to amend the plaint. Another application was filed under Order I Rule 10(2) of CPC seeking impleadment. Both the applications were rejected by the lower Court. Hence the present petitions.

(2.) THE learned Counsel for the petitioner submits that the amendment is necessary for the just and final adjudication of the suit. The trial Court committed an error in passing the impugned orders which is opposed to the facts of the case.

(3.) ON hearing the learned Counsels and examining the impugned orders, I 'am of the considered view that the order passed by the lower Court is just and proper.