ATTAR SINGH Vs. SURINDER SINGH AND ANR.

JUDGEMENT

(1.) This is a revision petition directed against the order dated 22.8.2001 passed by the Civil Judge (Junior Division), Bahadurgarh, dis - missing the application of the plaintiff -petitioner filed under Order 6 Rule 17 CPC, seeking the amendment of the plaint. The application has been dismissed by the Civil " Judge on the ground that it would amount to withdrawing admission which the plaintiff - petitioner himself has made while appearing as his own witness. The amendment sought to be incorporated has been specified in para 3 A of the application. Para 3 A reads as under: -

(2.) The Civil Judge has dismissed the application by observing that in the plaint there was admission by the plaintiff - petitioner with regard to the whole property including the plot and so was in his statement when he appeared as his own witness. The order passed by the Civil Judge, reads as under -

(3.) I have heard Mr. Kulvir Narval, learned counsel for the plaintiff -petitioner and Mr. S.S. Ahlawat, learned counsel for defendant -respondent No.1 and have gone through the record carefully.