HARIDASAN Vs. DR. GANESH MOHAN

JUDGEMENT

(1.) Order in I.A.3/2020 in O.S.No.1103/2018 on the file of the Munsiff ' Court, Ernakulam is under challenge in this Original Petition filed under Article 227 of the Constitution of India.

(2.) The petitioner, who is the defendant in the above suit is aggrieved in the matter of allowing amendment sought for by the plaintiff by incorporating prayer for specific performance of contract of agreement, based on which, the plaintiff instituted initially a suit for permanent prohibitory injunction restraining alienation of the property and forcible eviction.

(3.) Heard the learned counsel for the petitioner on admission.