PRECHAND JAIN Vs. KAILASH

JUDGEMENT

(1.) HEARD on admission.

(2.) THE plaintiffs vide present petition under Article 227 of the Constitution of India, challenges the order dated 9.4.2015; whereby, an application preferred by the petitioners under Order 6 Rule 17, Code of Civil Procedure, 1908 for amendment in the plaint has been declined.

(3.) SUIT is for declaration of title in respect of land bearing Khasra No. 991/8 admeasuring 0.300 Are, situated at village Prithvipur. That, after the conclusion of the Trial when the matter was posted for hearing, petitioner filed an application under Order 6 Rule 17 CPC seeking incorporation of various facts on the ground that these facts could not be incorporated at the time of filing of suit.