CHAND JAIN Vs. RAVINDERJIT SINGH

JUDGEMENT

(1.) Case taken up through video conferencing.

(2.) This civil revision petition is directed against order dtd. 25/8/2021, passed by Civil Judge (Jr. Divn.) Ludhiana, vide which she had allowed an application U/o 6 Rule 17 CPC for amendment of the plaint and another application U/o 1 Rule 10 CPC for impleading of the parties moved on behalf of the plaintiffs.

(3.) The defendants, who are petitioners before this Court are feeling aggrieved by that order and have brought the instant civil revision petition.