DAVINDER SINGH SIDHU Vs. RAMANDEEP KAUR

JUDGEMENT

(1.) This is a revision petition filed under Article 227 of the Constitution of India for setting aside the order dtd. 16/12/2024 (Annexure P-6) passed by the trial Court whereby an application for amendment of the plaint filed by the plaintiffs-respondents No.l and 2 has been allowed.

(2.) Learned counsel for the petitioner has submitted that in the present case, the amendment has been allowed at the stage when the evidence of both the parties has been concluded. It is submitted that after passing of the impugned order dtd. 16/12/2024, the respondents No.l and 2 have not paid the costs and for the said purpose, he has referred to the zimni order dtd. 18/2/2025, a copy of which has been handed over to this Court during the course of arguments and is taken on record as Mark 'A'. It is submitted that the amendment has been made for the purpose of delaying the proceedings and thus, the application for amendment is not bona fide and deserves to be dismissed and impugned order dtd. 16/12/2024 deserves to be set aside.

(3.) This Court has heard learned counsel for the petitioner and has perused the paper book and finds that impugned order passed by the trial Court is in accordance with law and deserves to be upheld and the revision petition being meritless, deserves to be dismissed for the reasons stated hereinafter.