JAMEEL AHMAD Vs. RAJENDRA KUMAR & ANOTHER

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the record.

(2.) This is defendant's petition against the order dated 25.11.2017 passed in Original Suit No. 234 of 2014 by learned 1st Additional Civil Judge (S.D.), Haridwar. By the said order, learned trial court had allowed plaintiff's amendment application under Order 6 Rule 17 of C.P.C. on payment of cost of '700/- (Rupees Seven Hundred Only).

(3.) Brief facts of the case are as under:-