SHAKUNTLA DEVI GARG Vs. NARAYAN SOM KUNWAR

JUDGEMENT

(1.) THIS revision under section 115 of the Code of Civil Procedure is directed against the order dated 26.6.95 passed by the 12th Civil Judge, Class II, Bhopal in RCS No. 24B/93, rejecting the application of the applicant -plaintiff under Order 6, Rule 17, CPC, for amendment in the plaint.

(2.) THE applicant -plaintiff filed the instant civil suit for recovery of Rs. 2,800/ - with interest pendente lite and future. The non -applicant denied the claim of the applicant -plaintiff and the execution of the pronote executed by him. The non -applicant -defendant also filed certain receipts showing payment made to the applicant -plaintiff which led the applicant to file an application for amendment in the plaint, which prayer has been rejected by the impugned order.