VIPIN SETHI Vs. DILADAR SINGH

JUDGEMENT

(1.) CM No. 30849-CII of 2010 Application is allowed. Filing of certified copies of Annexures P-1 and P-2 is dispensed with.

(2.) PLAINTIFF is in revision aggrieved against the order passed by learned trial Court on 20.5.2010 whereby an application filed by the plaintiff for amendment of the plaint was declined.

(3.) LEARNED trial Court has recorded that the defendant was proceeded ex-parte vide order dated 17.7.2008. Since, the defendant has proceeded ex-parte before the trial Court he is not required to be served in terms of the Order 41 Rule 14 (4) of the Code of Civil Procedure.