DHANANJAY SINGH BISHT Vs. SHAMSHER SINGH AND ORS.

JUDGEMENT

(1.) Present Civil Revision has been filed by the plaintiff/ revisionist with the prayer that the impugned order dated 15.07.2015, passed by Civil Judge (Senior Division ) Nainital, in Civil Suit No. 68 of 2009 (Dhananjay Singh Bisht vs. Shamsher Singh @ Surendra and other), be set aside and the amendment application of the revisionist may be allowed.

(2.) The grounds taken up by the plaintiff/revisionist in this Civil Revision are as follows:

(3.) After having heard learned counsel for the revisionist and having perused the impugned order, this Court is of the view that the application under Order 6 Rule 17 C.P.C. moved by the plaintiff was rightly dismissed by learned Civil Judge, Senior Division, Nainital, vide order dated 15.07.2015. The facts, which were sought to be introduced by way of amendment in the plaint, were already in the knowledge of the plaintiff. The plaintiff has not been able to show as to why no effort was made by him to incorporate such amendments in the plaint earlier. The suit is listed for plaintiff's evidence (F.H.) since 23.09.2013.