KUTTYKRISHNAN Vs. JITHESH

JUDGEMENT

(1.) The order under challenge, in this Original Petition Civil , filed under the provisions contained in Article 227 of the Constitution of India is Ext.P5 rendered on 13.10.2017 by the Trial Court concerned (Munsiff Court, Ottapalam), whereby the plea for amendment of the plaint made by the petitioner/plaintiff, as per I.A 1877/2017 in O.S No. 104/2012 has been rejected.

(2.) Heard, Sri. R. Sreehari, the Learned Counsel appearing for the petitioner/plaintiff.

(3.) Though notice has been duly served on the respondent/defendant by special messenger, there is no appearance for that party. Reading of the impugned order discloses that the respondent had not filed any written objections to the plea for amendment, nor has he raised any oral arguments against the said plea for amendment.