ANNAPPA Vs. EXECUTIVE ENGINEER

JUDGEMENT

(1.) IN this writ petition under Articles 226 and 227 of the Constitution of India, the petitioner has called in question the order dated 1.7.2014 passed by the Trial Court in O.S. No. 8/2011 on I.A. No. 12 under Order 6 Rule 17 r/w section 151 of CPC.

(2.) BY the impugned order, the Trial Court has rejected I.A. No. 12 filed by the petitioner for amendment of the plaint.

(3.) BRIEFLY stated the facts are: