(1.) Challenge in this revision petition filed under Article 227 of the Constitution of India is to order dtd. 10/2/2020 (Annexure P-7), passed by learned Civil Judge (Senior Division), Bathinda (hereinafter referred to as "" the Trial Court), whereby application under Order 6 Rule 17 CPC, moved by the plaintiff-respondent, for amendment of replication, has been allowed.
(2.) Petitioners are the defendants before the Trial Court.
(3.) Learned counsel for the petitioners submits that the plaintiffrespondent filed a suit for recovery of Rs.12,17,000.00 (Rs.9,00,000.00 being the principal amount and Rs.3,17,000.00 being interest amount @ 12% per annum from the date of advancement of loan till the date of filing of suit).