SARA BEGUM AND ORS. Vs. GHANSHYAM LAKSHKAR

JUDGEMENT

(1.) Heard Sri Virendra Kumar, learned counsel for the petitioners and Sri D.N. Gupta, learned counsel for the respondent.

(2.) This writ petition has been filed praying for writ, order or direction in the nature of certiorari to quash the order dated 27.11.2015 rejecting the amendment application of the defendands -petitioners and the order dated 2.2.2016 passed by the Court of Additional District Judge, Court No.4, Jhansi in R.C.A. No. 19 of 2012 as well as the order dated 2.2.2016 passed by the same Court rejecting the application No.32 C for additional evidence.

(3.) Learned counsel for the defendands -petitioners submits that the amendment application as well as the application for additional evidence have been wrongly rejected by the Court below in breach of settled principles of law that the court should be liberal to allow the amendment application under Order VI Rule 17 of Code of Civil Procedure.