PRITAM SINGH Vs. BAGGA SINGH

JUDGEMENT

(1.) This revision petition is directed against the order dated 5.11.1993 passed by the Sub Judge III Class, Patiala declining the application of the plaintiff -petitioner seeking amendment of the plaint filed under Order 6 Rule 17 of the Code of Civil Procedure, 1908 (for short 'the Code').

(2.) The plaintiff -petitioner filed a suit for recovery of Rs.3,000/ - alongwith interest at the rate of 12% p.a. from the date of filing of suit till its realisation. After the plaintiffs evidence was recorded he moved an application under Order 6 Rule 17 of the Code seeking amendment of the plaint for a limited purpose of adding the other name of his father. In the plaint, the plaintiff -petitioner has named one Ram Singh as his father, Through amendment, he sought to bring on record that his father was also known as Lachman Singh. It is slated at the Bar by the learned counsel for the plaintiff -petitioner that only one witness was produced by his client and he has no objection if that witness is recalled for examination, if any, to be conducted by defendant -respondent on account of the addition of the other name of his father.

(3.) I have heard Sh. Kuldip Sanwal, learned counsel for the plaintiff -petitioner and have perused the record.