KURIAN,J. - (1.) Leave granted.
(2.) In a petition under Article 226 of the Constitution of India, the High Court passed the following cryptic order :- "....... In this matter, learned court below has pleased to allow the order of amendment and such order is also discretionary. This Court in exercise of power under Article 227 of the Constitution of India will not interfere with the same. Accordingly, the same is dismissed summarily....."
(3.) The issue pertains to the steps taken for amendment of a plaint. The trial court partly allowed it and in revision, the amendment was wholly allowed. The petition under Article 227 of the Constitution was disposed of by the short Judgment referred to above.;