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CASE NO.: Appeal (civil)  2512 of 2008

PETITIONER: T.M. Srinivas

RESPONDENT: M. Mangala Gowri

DATE OF JUDGMENT: 07/04/2008

BENCH: B.N. AGRAWAL & G.S. SINGHVI

JUDGMENT: JUDGMENT O  R  D  E  R CIVIL APPEAL NO.2512 OF 2008 (Arising out of S.L.P. (C) No.13795 of 2006)

       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.         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.