GIREESHKUMAR Vs. SANAL KUMAR

JUDGEMENT

(1.) This is an original petition filed under Article 227 of the Constitution of India by the plaintiff in O.S.No.337 of 2015 aggrieved by the order in I.A.No.487 of 2021 dtd. 4/1/2022 in the above case. Respondents herein are the defendants in the above suit.

(2.) The questions emerge for consideration in this matter are as under;

(3.) Admittedly, after commencement of trial, the plaintiff herein filed I.A.No.487 of 2021 and sought for three amendments to be carried out in the plaint. As per the order impugned, the learned Munsiff allowed amendments 1 and 2, as sought for, while disallowing the amendment sought for as item No.3 in the amendment petition.