HIMMAT SINGH Vs. DALEL SINGH & OTHERS

JUDGEMENT

(1.) HIMMAT Singh -plaintiff has filed this revision petition under Article 227 of the Constitution of India impugning order dated 22.07.2013 Annexure P -3 passed by the trial Court thereby dismissing application Annexure P -2 filed by the plaintiff for amendment of plaint. I have heard the petitioner in person and perused the case file.

(2.) I need not go into merits of the case. Earlier application filed by the plaintiff seeking same amendment of plaint was dismissed by the trial court vide order dated 31.07.2010 and civil revision no. 6011 of 2010 filed against the said order in this Court was dismissed as withdrawn vide order dated 17.09.2010 Annexure P -4. In view thereof, the instant second application, seeking same amendment of plaint, has been rightly dismissed by the trial Court.

(3.) THE contention cannot be accepted merely on the basis of the allegation made by the petitioner. Admittedly, he has not even made any complaint of professional misconduct against either of the two Advocates and has also not initiated any other action against them.