- (1.) THOUGH the case was placed under the heading "incomplete After Notice matters", but both the parties stated that the matter may be heard and finally disposed of.
(2.) LEAVE granted. Heard learned counsel for the parties. The Trial Court rejected the prayer for making amendment in the divorce petition which has been confirmed by the impugned order. In the facts and circumstances of the case, we are of the view that prayer for amendment should have been allowed. Accordingly, the appeal is allowed, impugned orders are set aside and the prayer for making amendment in the original application is allowed. The defendant may file written statement within two months from today.;