BISHUNLAL Vs. ADDITIONAL DISTRICT

JUDGEMENT

(1.) Heard learned counsel for the revisionists and perused the records.

(2.) This revision petition has been preferred under Section 115 of the Code of Civil Procedure against the order dated 28.05.2012 passed by Additional District Judge, Court No.4, Lucknow in regular civil appeal no.162 of 2009.

(3.) Brief facts, giving rise to this revision, are that R.S. No.493 of 2004 was dismissed by learned Civil Judge (J.D.) Court no.34, Lucknow. Plaintiff preferred a regular civil appeal. During the pendency of appeal, learned Appellate Court allowed application for amendment Paper No.A-16 which has been challenged by the defendants through this revision petition.