ASHA AGRAWAL Vs. JEEVANDAS AGRAWAL

JUDGEMENT

(1.) Petitioners have filed this miscellaneous petition under Article 227 of the Constitution of India challenging order dtd. 24/10/2017 passed in RCS No.A/100773-A/2016 by District Judge, Bhopal (MP). Petitioners were plaintiffs and respondents were defendants before the trial Court (hereinafter petitioners and respondents are referred to as 'plaintiffs' and 'defendants').

(2.) Plaintiffs had filed an application under Order 6 rule 17 read with Sec. 151 of the Code of Civil Procedure which was dismissed by the trial Court.

(3.) Learned counsel appearing for plaintiffs that by proposed amendment plaintiffs want to bring subsequent events on record, therefore, trial Court had committed an error of law in dismissing the application.