A.K. DUBEY Vs. EXIDE INDUSTRIES LTD.

JUDGEMENT

(1.) Heard Sri A.P.Tewari, learned counsel for the revisionists. No one has appeared for the opposite parties however, a written argument was filed by Sri Manu Khare, Advocate, on behalf of opposite parties.

(2.) The present revision filed under Sec. 25 of Provincial Small Cause Courts Act, 1887 (hereinafter referred to as "Act, 1887") against judgment and order dtd. 17/1/2020 passed by Additional District Judge/Fast Track Court-II (Constituted under 14th Finance Scheme), Gorakhpur, dismissing amendment application filed under Order VI, Rule 17 CPC in S.C.C. Suit No. 41 of 2014.

(3.) Before adverting to decide the issue raised, a brief introduction of facts is necessary for better appreciation of the controversy in hand.