SOROKHAIBHAM SWARUPARANI DEVI Vs. ASHEM KUMARJIT SINGH

JUDGEMENT

(1.) This Civil Revision Petition was filed under Article 227 of the Constitution. The petitioner herein is the defendant in Money Suit No.41 of 2018 on the file of the learned Civil Judge (Senior Division), Imphal West. The respondent, being the plaintiff, filed Judicial Miscellaneous Case No.639 of 2018 therein seeking to amend his plaint under Order VI Rule 17 CPC. By order dtd. 18/5/2019, the Trial Court allowed the amendment on payment of costs. Aggrieved thereby, the defendant is before this Court.

(2.) Heard Mr. T.Rajendra, learned counsel for the petitioner/defendant; and Mr. A.Jagjit Singh, learned counsel, for the respondent/plaintiff.

(3.) Parties shall hereinafter be referred to as arrayed in the suit.