HANS RAJ Vs. RAJINDER SINGH

JUDGEMENT

(1.) The petitioner has preferred this revision petition against the impugned order dated 25.4.2000, as his application under Order 6 Rule 17 CPC was dismissed.

(2.) The plaintiff-respondent had filed a suit for compensation/damages against the defendant. To same extent he had already taken the plea that his application under Order 18 Rule 17-A CPC was dismissed by the trial Court on December 16, 1999.

(3.) Revision preferred against that order was also dismissed by this Court and now when he remained unsuccessful by not producing the additional evidence, he has come up with a new plea by way of filing an application under Order 6 Rule 17 CPC, the trial Court has rightly declined the prayer for amendment by passing a reasoned order. There is no ground to interfere with the same.