LAWS(P&H)-2006-10-260

CHAND SINGH Vs. BIBO

Decided On October 17, 2006
CHAND SINGH Appellant
V/S
BIBO Respondents

JUDGEMENT

(1.) IN this revision petition filed under Article 227 of the Constitution of INdia, prayer is for setting aside order dated 11.8.2006 passed by the trial court whereby the application for amendment of the plaint has been dismissed. The trial court while dismissing the application of the petitioner has noticed as under:-