SA TRAJ Vs. GEETA

JUDGEMENT

(1.) The petitioner is before this Court questioning the order dated 15.06.2019 on I.A. filed under Order VI Rule 17 of C.P.C. in on the file of the Senior Civil Judge and J.M.F.C., Raibag.

(2.) The petitioner is husband and respondent is wife. The petitioner-husband filed under Section 13(1)(i-a) of the Hindu Marriage Act, 1956 for divorce. The defendant filed her written statement. Based on the pleadings, the parties led their evidence and when the petition stood at the stage of arguments, the petitioner filed I.A. under Order VI Rule 17 of C.P.C. for amendment of plaint by way of adding one paragraph as 1(A), which reads as follows:

(3.) The respondent-wife filed her objection to the said application and contended that the said application is filed only to drag on the proceedings and the application is not maintainable at the stage of arguments. She further denied the allegations contained in the amendment application. The Trial Court under impugned order rejected the application on the ground that the amendment sought is after thought, that too at the stage of arguments. Aggrieved by the same, the petitioner is before this Court in this writ petition.