- (1.) Impugned order dated 25.4.2014 whereby allowing application under Order VI Rule 17 CPC, filed by respondent-defendant No.2 written statement was allowed to be amended is under challenge in this petition at the behest of the petitioner plaintiff. By way of amendment, the lower Court has allowed the defendants to incorporate pleadings to the effect that services of the petitioner plaintiff had been terminated on 20.11.2011.
(2.) In this petition, it is claimed by the petitioner plaintiff that such an amendment could not have been allowed to be made by respondent No.2 particularly when right from the beginning no such case had been disclosed by them. It is claimed that the termination order has been created during pendency of the suit and the entire case is sought to be retailored in such a way that it would cause prejudice to the plaintiff.
(3.) Hearing has been provided.;