CHIRAG TAUNK Vs. NAVEENA TAUNK

JUDGEMENT

(1.) This Petition has been filed challenging the order dtd. 11/7/2022 passed by the 1st Additional Principal Judge, Family Court, Raipur whereby, the application filed under Order 6 Rule 17 CPC has been rejected.

(2.) Shri Paranjpe, learned Counsel for the Petitioner submits that prior to framing of issues, the amendment application has been filed to incorporate certain subsequent developments and the Court below, without examining whether said amendment is necessary for fair and complete adjudication of the controversy involved, dismissed the same in a mechanical manner, whereas the matter relates to the matrimonial disputes. He placed his reliance on the judgment rendered in the matter of Life Insurance Corporation of India vs. Sanjeev Builders Private Limited and another reported in AIR 2022 SC 4256, wherein following conclusion has been made:-

(3.) Shri Mishra, learned Counsel for the Respondent does not contest the submission made by learned Counsel for the Petitioner.