RAMDHANI RAM Vs. KALESHWAR RAM

JUDGEMENT

(1.) Heard.

(2.) The present petition is against the order dated 08.02.2018, whereby amendment proposed by the plaintiffs was dismissed on the ground that the proposed amendment cannot be allowed.

(3.) Shri H.B Agrawal, learned senior counsel assisted by Shri J.K. Saxena, counsels for the petitioner would submit that the order is cryptic and without any reason would submit that when the application for amendment was already allowed, consequently, the proposed amendment has to be allowed as a matter of right to the plaintiff, which cannot be denied as otherwise the pleading made by the defendants would remain unrebutted.