MEHRACOSMETICS Vs. RAM KUMAR GULATI

JUDGEMENT

(1.) IA No.15175/2016 (of the under Order 6, Rule 17 CPC). The plaintiff, in pursuance to the order dated 29th November, 2016 on IA No.14783/2016 of the defendants no.1,2&3, seeks to amend the plaint to bring the reliefs claimed therein within the pecuniary jurisdiction of this Court.

(2.) The plaintiff, by this application also makes averments against M/s. G.M. Plastics which was impleaded vide order dated 29th November, 2016.

(3.) The senior counsel for the defendants no.1,2&3 has opposed this application contending that the plaintiff cannot whimsically increase the valuation from Rs.10,00,000/- to Rs.1,00,00,000/-, merely by paying additional court fees.