YUVRAJ SINGH Vs. LOKENDRA SINGH AND ANOTHER

JUDGEMENT

(1.) The petitioner before this Court has filed this present writ petition being aggrieved by the order dated 8/3/2018 passed in Civil Suit No. 34A/2012 by Civil Judge, Class II, Khachrod.

(2.) Facts of the case reveal that the Civil Suit was filed n the year 2012 and after 6 years an application for amendment was filed. The Civil Suit was filed in the year 2012 and Written Statement was filed on 13/12/2012. An amendment application was filed thereafter and the trial Court has allowed the application on 6/5/2013 and now again an amendment application was filed after 6 years while the trial was going on and the trial Court has rejected the application.

(3.) This Court has carefully gone through the amendment application. The plaintiff wanted to add paragraph 5-A. The averments made in paragraph 5A reveals that plaintiff was certainly aware of the facts which he wanted to bring in by way of amendment. In the amendment application there was nothing new which he wanted to bring on record.