K. SRINIVASA RAJU Vs. C. M. KANYAKUMARI

JUDGEMENT

(1.) Petitioner has challenged the order of the trial Court passed on I.A.13 whereby the application filed by the petitioner under Order VI Rule 17 of CPC came to be dismissed.

(2.) Petitioner who was defendant No.5 before the trial Court has sought for the proposed amendment, which reads as follows:.

(3.) Perusal of the proposed amendment would indicate that defendant No.5 has sought for adjustment of the purchase made by him in respect of item Nos. 5 to 6 by making appropriate allotment of shares of the plaintiffs in respect of remaining item Nos.1 to 4 and 8 and 9 without disturbing the sale made in his favour. The trial Court has rejected the said application.