S.VIJAYA KUMAR Vs. E.JEEVANANDAM

JUDGEMENT

(1.) The appellant is the defendant in suit. The suit had come to be filed by the respondent seeking the following prayers:-

(2.) The pleadings of the suit are complete, in that, the respondent has also filed a written statement.

(3.) While so, several applications came to be filed, inter alia one seeking amendment of plaint (A.No. 3566 of 2019). That application came to be rejected by the learned Single Judge vide order dtd. 6/9/2019. The learned Judge considered the arguments in detail and the amendment of the plaint sought for came to be negatived. In appeal, order of the learned Single Judge came to be confirmed by order dtd. 18/8/2022.