JAYDEEP KAUR Vs. GURMAIL SINGH

JUDGEMENT

(1.) The hearing of the case was held through video conferencing on account of restricted functioning of the Courts.

(2.) Through this revision petition, the correctness of an order passed by the Civil Judge (Sr. Division), Sangrur, on 22/3/2021, while dismissing the application under Order 6 Rule 17 read with Order 8 Rule 6-A CPC for permission to amend the written statement in order to add the counter claim has been assailed.

(3.) Some facts are required to be noticed.