SHANTIBAI PATIDAR AND ANR. Vs. INDRAJEET AND ANR.

JUDGEMENT

(1.) Parties through their counsel.

(2.) The petitioner before this Court has filed present petition being aggrieved by order dated 27/09/2016 passed by Civil Judge Class-I, Jaora, Distt. Ratlam in Civil Suit No.160-A/2015 by which the application preferred under Order 6 Rule 17 of the Code of Civil Procedure, 1908 has been rejected.

(3.) The facts of the case reveal that petitioner before this Court, who is plaintiff, has filed a civil suit way back in the year 2013 and has thereafter, filed an amendment application after lapse of about three years.