HASAN KHAN Vs. ZAREENA BANO & ORS

JUDGEMENT

(1.) This petition filed under Article 227 of the Constitution, challenges the oder dated 13.08.2013, whereby the application preferred under Order 6 Rule 17 C.P.C. by the defendants is allowed by the Court below.

(2.) Assailing this order, Shri B.S. Dhakad, Advocate for the petitioner, submits that the suit was filed in the year 2006, written statement was filed on 28.11.2006 and matter was fixed for plaintiff's evidence on 11th April, 2007. The amendment application is filed belatedly which should have been rejected.

(3.) Per Contra, Shri C.P.Sharma, Advocate for the other side supported the order.