RAMKARAN SINGH Vs. ANITA BAI

JUDGEMENT

(1.) THIS writ petition under Article 227 of the Constitution of India assails interlocutory order, by which an application preferred by the defendants seeking amendment under Order 6 Rule 17 of the Code of Civil Procedure has been rejected.

(2.) LEARNED counsel for petitioners is heard.

(3.) IT is contended by the learned counsel for petitioners that due to subsequent event of the plaintiff having entered into a wedlock, it was necessary for proper adjudication of the suit, to bring the said subsequent event on record by way of an amendment. It is, thus, contended that rejection of the said application for amendment was unlawful.