INDIRA MADANI Vs. HOLA RAM

JUDGEMENT

(1.) . This civil revision is directed against the order of the learned Additional District Judge, Delhi, dated 17/05/2001 by which an application under Order 14 Rule 5 read with Section 151 CPC moved on behalf of the plaintiff-petitioner herein seeking recasting of the existing issues and framing of additional issues has been declined.

(2.) . The relevant facts to be noted for the disposal of thiS civil revision are that a suit for dissolution of partnership and rendition of accounts filed by the plaintiff is pending disposal before the learned trial court. On the pleadings of the parties, on 10/08/1994, the learned trial court framed the following issues:-

(3.) The parties have gone on trial on the aforesaid issues and the suit has reached its fag end and ripen for final disposal. The application has been declined mainly on the ground that the application was moved at a highly belated stage of the trial.