BIMLA DEVI Vs. LALIT BANSAL

JUDGEMENT

(1.) VIDE order under challenge, application of the petitioners to amend their claim application was dismissed. It is apparent from the records that the Court below, by noticing averments made in their application, has observed that the assertion regarding income in the original claim petition was not inadvertent, as has now been stated in amendment application. No case is made out for interference. Dismissed. March 07, 2006. ( Jasbir Singh ) DKC Judge