MANJOOR AHMED Vs. ABDUL KARIM KHAN

JUDGEMENT

(1.) Heard finally with consent.

(2.) By this writ petition under Art. 227 of the Constitution, the defendant No. 3 has approached this court challenging the order of the trial court dated 15/3/2017 whereby the petitioner's application for amendment of the written statement u/O. 6 Rule 17 of the Civil Procedure Code has been rejected.

(3.) Learned counsel for petitioner submits that since the application for amendment was based upon the subsequent event, therefore, it should have been allowed by the trial court.