JAMNI DASS Vs. JUGAL KISHORE

JUDGEMENT

(1.) THIS is a civil revision and has been directed against the order dated 6.11.1998 passed by the Additional District Judge, Karnal vide which the application under Order 6 Rule 17 of the Code of Civil Procedure was declined.

(2.) SOME facts can be noticed in the following manner :- Earlier the plaintiffs filed a suit before the trial Court. When the suit was at the stage of arguments, an application under Order 6 Rule 17 of the Code of Civil Procedure was moved. The trial Court dismissed the application on the plea that the application has been moved when the case had already been argued and the case was posted for orders. Aggrieved by the order of the trial Court, the plaintiffs filed revision before the Hon'ble High Court which came up for consideration before Hon'ble Mr. Justice G.C. Garg on 19.8.1994 and the following order was passed :

(3.) I have heard Shri B.S. Bedi, learned counsel for the petitioners and Shri P.K. Mutneja, learned counsel for the respondents and with their assistance, I have gone through the records of this case.