RAM PAL Vs. BABU LAL

JUDGEMENT

(1.) Shri Pushpendra Yadav, learned counsel for the petitioner. Shri Atulanand Awasthy with Ms. Mansi Agrawal, learned counsel for respondent No. 1. The notice of this writ petition was issued to respondent No. 2 on 7-7-2010. However, neither the acknowledgment nor the service report has been received back. Therefore, in view of Rule 13 of Chapter 15 of the M.P. High Court Rules, 2008 the respondent No. 2 is deemed to be served.

(2.) With consent of the parties, the matter is heard finally.

(3.) In this writ petition under Article 227 of the Constitution of India, the petitioner has challenged the validity of the order dated 8-3-2010 by which the trial Court has rejected the application for amendment of the plaint filed by the petitioner.