N.K. MAHESH Vs. VASNA SOMAN AND ORS.

JUDGEMENT

(1.) THIS application has been filed by the applicant/plaintiff under Order XIV Rule 8 of Original Side Rules r/w Order VI Rule 17 & 151 of CPC, praying to amend the plaint by including paragraphs 9A to 9C, after paragraph 9 in the plaint and to add additional prayers in the plaint.

(2.) THE applicant herein is the plaintiff and the respondents herein are the defendants in the suit. For the sake of convenience, the parties will be referred to as per their rankings in the suit. Originally the plaintiff has filed the suit for the following reliefs_

(3.) BEFORE dealing with the application for amendment of plaint, it would be appropriate to see the averments made in the plaint in brief.