JOMY JOSEPH Vs. VILJA ALISWA C.K.

JUDGEMENT

(1.) RESPONDENT has instituted M.C. 114/2011 against the petitioner, in the Family Court at Bangalore, to pass a decree and dissolve the marriage solemnized on 28.04.2004. The petitioner has contested the case. Soon after examination of the respondent herein, the petitioner moved I.A. VI, for amendment of the statement of objections raising an additional plea. The prayer having been rejected on 23.07.2014 vide order as at Annexure -A, this writ petition was filed.

(2.) SMT . S. Susheela, learned advocate, contended that the impugned order being irrational and illegal, interference is called for.

(3.) THE only point for consideration in this writ petition is whether the petitioner herein has made out a case for amendment of the statement of objections in terms of Order 6 Rule 17 of CPC?