HARBANS KAUR Vs. YASHPAL PANDIT

JUDGEMENT

(1.) This is a revision petition directed against the order dated 11.9.2001 passed by the Civil Judge (Junior Division), Chandigarh allowing the application of the plaintiff-respondent filed under Order 6 Rule 17 of the Code of Civil Procedure, 1908 (for brevity 'the Code') whereby amendment of the plaint has been allowed. The view of the learned Civil Judge with regard to the amendment reads as under:

(2.) Brief facts necessary for deciding the controversy raised in the present revision petition may first be noticed. A suit for partition and rendition of accounts was filed by the plaintiff-respondent no.1 against six persons who are now represented by their legal representatives which would be explicit from the following tables.

(3.) The pedigree table would explain the relationship and status of some of parties to the suit. <FRM>JUDGEMENT_150_LAWS(P&H)2_2002_1.html</FRM>