AMANULLAH Vs. NASREEN FARHAT

JUDGEMENT

(1.) LEAVE granted.Heard parties.

(2.) THE Respondent herein filed a suit for recovery of certain amounts from the Appellant herein. After the evidence was recorded and at the stage of argument, the Appellant moved an application for amendment. Some of the amendments were permitted and some other proposed amendments were refused. Against the portion of the Order refusing amendments, Revisions were filed before the High Court. The High Court has disposed of both the Revisions by the impugned Judgment. The High Court has in effect granted a decree in a sum of Rs. 40, 000/- and then consigned the suit to the records.

(3.) WE , accordingly, set aside the impugned Judgment and remit Civil Revision Nos. 449 of 2002 and 733 of 2002 back to the High Court. The High Court shall dispose of the Civil Revisions on their merits, preferably within six months from today.