UEM INDIA LTD Vs. SUNIL KUMAR RAJAN

JUDGEMENT

(1.) C M APPL. 28944/2019 (early hearing)

(2.) The suit in question was filed by the plaintiff against the petitioner/defendant claiming recovery of a sum of Rs. 51,00,000/- [Rupees Fifty One Lakhs] with interest. It was contended that the plaintiff was an employee of the defendant and had dues against the defendant on account of "leave encashment, salary, incentive and other part etc." arising out of his employment. A chart was also filed alongwith the plaint giving the details of the plaint.

(3.) After issues were framed, but before any of the parties had led evidence, the plaintiff applied for amendment of the plaint. The relief claimed in the suit remained unamended; the amendment related to the basis of the claims. The amendment was allowed by the impugned order of the Trial Court.