LAXMI KUMAR Vs. KRISHNA KUMAR BAORI

JUDGEMENT

(1.) THIS petition has been filed by the petitioners against the order dt.9.4.2004 passed by the trial Court, by which the trial court allowed amendment application filed by the deceased respondent No.1 under Order 6 Rule 17 of CPC.

(2.) AN award was passed by the Arbitrator on 4.1.2003. The deceased respondent No.1 submitted objections on the award on 27.1.2004 before the court. Thereafter, the deceased respondent No.1 filed an application for amendment in the objections. The deceased respondent No.1 raised following objections by way of amendment :

(3.) LEARNED senior counsel for the petitioners has submitted that the court has committed an error of law in allowing the objections because the objections were filed beyond the period of limitation, hence, after expiry of period of limitation, objections could not be entertained. In support of his contentions learned counsel relied on the following judgments :-