ASHOK KUMAR Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard.

(2.) THIS petition filed under Article 227 of the Constitution is directed against the order dated 18.1.2014 passed in Case No. 37 -A/2013 by Civil Judge, Class -I, Raghogarh, District Guna. By this order, the application preferred by the petitioner/plaintiff under order 6 R.17 C.P.C. (Annexure P -5) is rejected by the Court below.

(3.) THE Court below has rejected the amendment application on the ground that trial has already commenced. The petitioner was well aware about the facts which became subject matter of amendment application. These facts were known to him at the time of filing of said application. No subsequent event or any reason which established 'due diligence' is shown by the petitioner. In absence of establishing 'due diligence', the application for amendment is rejected.