MRS. RAJNI MONGA Vs. HARDEEP KUMAR AND ORS.

JUDGEMENT

(1.) BY this order, I shall dispose of the plaintiff's application under Order 6 Rule 17 read with Section 151 CPC being I.A. No. 2887/09.

(2.) THE plaintiff has filed the aforesaid suit for declaration, injunction, partition and recovery of mesne profits. The plaintiff has filed the present application pursuant to the order dated 19th August, 2008 wherein this Court directed the plaintiff to amend the plaint for properly valuing the suit in respect of several reliefs claimed. It was also directed that the plaintiff should examine the objection raised by the defendants with respect of mis -joinder of causes of action.

(3.) THIS application has been opposed by the defendants on various grounds, details of which are given as under: