TRANS FREIGHT SHIPPING SERVICES Vs. N K SHASHIKUMAR

JUDGEMENT

(1.) In the main suit, i.e., C.S.No.778 of 2014, there is a sole plaintiff and a lone defendant. The sole plaintiff in the main suit is the sole applicant in the instant application and the lone defendant in the main suit is the lone respondent in the instant application. Parties in this application (A.No.2793 of 2018) are referred to by their respective ranks in the main suit for the sake of convenience and clarity.

(2.) The instant application has been taken out by the plaintiff inter-alia under Order VI Rule 17 of 'The Code of Civil Procedure, 1908' ('CPC' for brevity) with a prayer for carrying out certain amendments in the plaint.

(3.) Before proceeding further, it may be necessary to set out a panoramic / birds eye view of the nature of the lis i.e., broad facts in C.S.No.778 of 2014 for the limited purpose of better understanding and appreciation of this order.