ANJANABAI Vs. RAJENDRA KUMAR

JUDGEMENT

(1.) THIS revision petition presented under Section 115 of the Code of Civil Procedure (for short, 'the Code') is directed against the part of the order dated 6 -4 -93 rendered by IV Additional Judge to the Court of District Judge, Ratlam in COS No. 20 -A/92, whereby the application for amendment moved by the applicant was allowed only in part.

(2.) THE matter pending before the Trial Court is under Hindu Marriage Act. The application had averred the facts in two paras categorised as 4 -A and 4 -B. The averments sought to be introduced vide 4 -A pertained to the alimony admissible under Section 25 of the Hindu Marriage Act The Court below has rejected this part (4 -B) of the amendment application on the ground that the facts are not considered necessary.

(3.) IN AIR 1983 SC 319 - -(Haridas Aildas Thadani and Ors. v. Godrej Rustom Kermani) it is laid down as under :