JUDGMENT
Harun-ul-Rashid, J.
The O.P is filed seeking to set aside Ext.P5 order dated 30.7.2014 in I.A No. 515/2014 in O.P No. 232/2013 on the file of the Family Court, Mavelikkara. The respondent as petitioner filed O.P No. 232/2013 seeking a decree of divorce under Section 10(1)(x) of the Indian Divorce Act on the ground of cruelty. The same petitioner filed I.A No. 515/2014 for amendment of the O.P In the affidavit filed in support of the petition for amendment it is stated that some allegations of cruelty meted out by her was not pleaded. In the circumstance, amendment is necessitated incorporating the necessary pleadings. The court below found that the amendment sought for if allowed, it will not in any way change the nature and character of the original petition and no serious prejudice would be caused to the respondent. I.A No. 515/2014 was allowed and the petitioner in the O.P was directed to carry out the amendment.
We have examined the contentions raised by the petitioner and respondent. We agree with the findings recorded by the court below in allowing the petition for amendment. No sustainable grounds are made out by the petitioner to interfere with the order passed by the court below and accordingly the O.P (FC) is dismissed.
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