JAYRAM S/O KACHARMAL MALI Vs. RAJJAQ

JUDGEMENT

(1.) Heard finally with consent.

(2.) By this misc. petition under Article 227 of the Constitution, the plaintiff has challenged the order of the trial Court dated 03/07/2018 rejecting the petitioner's application under Order 6 Rule 17 of the CPC for amendment of the plaint.

(3.) Learned counsel appearing for the petitioner submits that the amendment was necessitated on account of the subsequent development and that the amendment is necessary for avoiding multiplicity of the proceedings and no prejudice would be caused to the respondents because the respondents/defendants will have an opportunity to amend the written statement and the evidence has not yet commenced in the case.