SAROJAMMA Vs. YATHISH

JUDGEMENT

(1.) Learned counsel Sri D.Gangadhar undertakes to file Vakalath for respondent Nos.8, 10 and 11.

(2.) The petitioner who is the plaintiff has filed the present writ petition seeking for setting aside the order dtd. 30/11/2022 whereby the application (I.A.No.XV) filed under Order VI Rule 17 r/w Sec. 151 C.P.C., seeking permission to amend the plaint has been rejected.

(3.) At the time of hearing the matter, learned counsel for the petitioner has filed a memo which reads as hereunder:-