SH. PARDEEP SETHI Vs. USHA RANI SETHI

JUDGEMENT

(1.) The impugned order dtd. 7/3/2022, passed by the learned Additional District Judge ("the learned ADJ") in CS 9713/2016 (Pradeep Kumar Sethi v. Smt. Usha Rani Sethi and Ors.) rejects an application filed by the petitioner under Order VI Rule 17 of the Code of Civil Procedure, 1908 (CPC) in a completely unreasoned fashion.

(2.) All that is to be found, in the impugned order of the learned ADJ, which could classify as reasons for his decision, are contained in the following paragraph: "As far as the proposed amendments are concerned, I think there is no need for these amendments since the facts mentioned are already covered in the pleadings (after earlier amendments)"and in various proceedings of the case."

(3.) To say the least, this is a most unsatisfactory way of disposing of an application under Order VI Rule 17 of the CPC.