META JYOTI PATRA Vs. META PRAKASH CHANDRA PATRA

JUDGEMENT

(1.) This matter is taken up through hybrid mode.

(2.) Order dtd. 8/1/2024 (Annexure-5) passed in C.S. No.91 of 2018 is under challenge in this CMP, whereby learned 1st Addl. Senior Civil Judge, Berhampur rejected an application filed by the Plaintiffs-Petitioners under Order VI Rule 17 C.P.C.

(3.) Mr. Samantray, learned counsel for the Petitioners submits that although learned trial Court took note of the amendment sought for, but it did not discuss the case of the Plaintiffs-Petitioners vis-"-vis the objection raised. Only recording the observation made in certain case laws, the application for amendment filed by the Plaintiffs-Petitioners was rejected. He also drew attention of this Court to the impugned order.