TRILOK SINGH Vs. LAKHI RAM SEMWAL

JUDGEMENT

(1.) COUNTER affidavit on behalf of respondent no. 1 has been filed, which is taken on record.

(2.) BY the impugned order, the learned Court below has rejected the petitioner's application for amendment of the plaint.

(3.) I have heard the learned counsel for the parties and perused the copy of the plaint as well as notice dated 7th September, 2001 sent to respondent no. 1 by Shri J. P. Sah, Advocate on behalf of the petitioner. I have also perused the impugned order.