ANANT RAM Vs. HANS RAJ AND ORS.

JUDGEMENT

(1.) Application is allowed subject to all just exceptions.

(2.) Requests for placing on record Annexures P4 to P6. The same are taken on record subject to all just exceptions.

(3.) The present revision petition has been filed under Article 227 of the Constitution of India for setting aside impugned order dated 06.05.2010, Annexure P3 passed by learned Civil Judge (Junior Division), Pathankot vide which application filed by Petitioner under Order 6, Rule 17 of Code of Civil Procedure (hereinafter to be referred as the Code of Civil Procedure') for amendment of plaint, was dismissed.