INSIGHT PROJECT MANAGEMENT CONSULTANTS Vs. SHRIRAM EPC LTD

JUDGEMENT

(1.) Aggrieved by the dismissal of an application for amendment of the plaint, the plaintiff is before this court.

(2.) A construction contract was entered into between the plaintiff and the first defendant with respect to erection and commissioning of wind farm in the property belonging to the second defendant. There arose differences, which culminated in the issuance of a letter dated 31.10.14, by the first defendant, terminating the contract. Thereupon, the present suit was filed by the petitioner plaintiff, for a prohibitory injunction to restrain the first defendant from taking over possession of the plaint schedule property, from destroying the construction eauipments kept therein etc. Now, the plaintiff seeks to incorporate a prayer for damages. The said application stands dismissed as per the impugned order.

(3.) Heard the learned counsel on both sides.