BHIRKARAM Vs. HAZARILAL

JUDGEMENT

(1.) THIS revision is filed against an order of the Civil Judge, Second Class, Lashkar, refusing leave to the defendant to amend the pleadings by filing an additional written statement. In Civil Revision No. 243 of 1950 decided on 16th November 1950, Kaul C.J. has held that the question of the amendment of pleadings is not one which relates to the jurisdiction of the Court.

(2.) REVISION is in consequence rejected.