BIJAYA KUMAR SAHOO Vs. SK WASAK ALLI

JUDGEMENT

(1.) THE instant appeal witnesses a challenge to the order dated 24.1.2014 passed in W.P.(C) No. 11912 of 2007 questioning the tenability of the order dated 6.9.2007 passed by the learned Civil Judge (Jr. Divn.), Kendrapara, in T.S. No. 475 of 2001 rejecting the appellant -writ petitioner's application under Order 6, Rule 17 of the Civil Procedure Code (for short, hereinafter referred to as "the Code") seeking amendment of his plaint.

(2.) WE have heard Mr. K.M. Mishra, learned counsel for the appellant and Mr. R.K. Kar, learned counsel for the respondents.

(3.) AN abridged version of the recorded facts is essential for the present adjudication.