MANAV PABBI Vs. KRISHA KISHORE SAHNAN

JUDGEMENT

(1.) In a petition under Sec. 276 of the Indian Succession Act, 1925 ( in short, 'the Act') an application under Order 6 Rule 17 CPC seeking amendment of the petition was moved by the applicant/petitioner Krisha Kishore Sahnan. The Court of learned Additional District Judge Ludhiana vide impugned order dtd. 29/3/2019 allowed the application for amendment of the petition to one under Sec. 278 of the Act.

(2.) Aggrieved over this very order, the opposite side the present petitioners have come up in this revision.

(3.) Heard Mr. Rahul Rampal, Advocate for the petitioners and Mr. Aayush Gupta, Advocate for respondent No. 1 and perused the record.