SHALLU SHARMA Vs. ASHOK BHASIN

JUDGEMENT

(1.) PRESENT revision petition is directed against the order dated 6.11.2012, passed by the trial court whereby amendment of plaint has been allowed.

(2.) LEARNED counsel for the petitioner has assailed the order. His only grievance is that addition of para 11 -C in the plaint in terms of clause 19 of lease agreement could not be allowed. He contends that the order passed by Civil Judge (Junior Division), Gurgaon is not a reasoned order. According to him, every authority is required to pass a well reasoned order. Besides, addition of para 11-C in the plaint would bring in clause 19 of the lease agreement dated 30.10.2008, which would seriously prejudice the defendant/petitioner.

(3.) I have heard learned counsel for the parties and given careful thought to the facts of the case.