RAKESH NAMDEV Vs. KRISHI UPAJ MANDI

JUDGEMENT

(1.) THE petitioner has filed this petition against the order dt.18.2.2013 (Annexure P/1), by which the trial Court rejected the application filed by the petitioner under Order VI Rule 17 CPC, by which the petitioner sought certain amendment in the plaint.

(2.) THE petitioner sought following amendment in the plaint :- ...[VERNACULAR TEXT OMMITED]...

(3.) THE trial court rejected the aforesaid amendment after observing that the amendment is not necessary for the decision of the case and the case is fixed for final arguments.