RANGASWAMAIAH Vs. H.A. SHAIKH HUSSAIN

JUDGEMENT

(1.) Though the matter is listed in orders list, with the consent both sides it is taken up for final disposal.

(2.) This petition is filed requesting the Court to set aside the order of the trial Court dated 31.7.2015 passed on the amendment application in O.S.No.1046/2008.

(3.) Petitioner herein who is the plaintiff before the trial Court filed the amendment application to amend the pleadings in the plaint and also the relief column, which was opposed by the respondent-defendant by filing objection statement. After considering the merits of the application, the trial Court has rejected the amendment application. Being aggrieved by the said order, petitioner is before this Court.