AMMINI K S Vs. THANKAPPAN

JUDGEMENT

(1.) JUDGMENT

(2.) THIS petition is filed under Article 227 of Constitution of India challenging Ext.P4 order dismissing an application filed under Order VI Rule 17 of Civil Procedure Code to amend the plaint in O.S.37/04 on the file of Munsiff Court,Kanjirappally. It is reported that O.S.37/04 was dismissed on 19.12.05. Hence this Writ Petition also dismissed.