CHHOTEY SINGH Vs. RAJINDER SINGH MALIK

JUDGEMENT

(1.) , J.

(2.) THE petitioner is aggrieved by the impugned order dated 23.03.2007 vide which his application seeking an amendment of the plaintiff under Order 6 Rule 17 of the Code of Civil Procedure (hereinafter referred to as the `Code') had been declined.

(3.) REPLY has been filed opposing the application.