SHIV SWAROOP Vs. DISTRICT JUDGE UDHAM SINGH NAGAR

JUDGEMENT

(1.) HEARD learned Counsel for the parties and perused the record.

(2.) BY means of this petition, the Petitioners have prayed for quashing of the order dated 26.8.2002 passed by District Judge, Udham Singh Nagar (Respondent No. 1), whereby the said court rejected the amendment application (Paper No. 19A) of the Plaintiff/Petitioners.

(3.) LEARNED Counsel for the Petitioners has contended that the amendment was explanatory in nature. This argument is not accepted. The amendment application was moved with a motive to enhance the share in the suit property. It cannot be said explanatory in nature.