ASGAR ALI Vs. IBRAHIM

JUDGEMENT

(1.) THIS order shall also govern the disposal of connected C.R. 1362/2001 filed against the same impugned order.

(2.) BRIEFLY stated the facts of the case are : -

(3.) CONSEQUENTLY , the revision petition filed against the aforesaid order of the trial Court is allowed. The impugned order of the trial Court rejecting application filed under 0.6. R. 17 CPC is set aside allowing said application seeking amendment in the plaint. Proposed amendment be incorporated in the plaint within fourteen days from the receipt of this order by the trial Court.