JAI LAL Vs. GIRDHARI

JUDGEMENT

(1.) THIS is a petition against the order dated 15.04.2006 of Civil Judge ( Junior Division ) Gurgaon whereby request of the plaintiff now petitioners for amendment of the plaint, was declined. It comes out that during pendency of the suit, another suit was filed in respect of another property and then petitioner-plaintiff by way of amendment of the plaint wanted to add other properties and that request was declined. After hearing counsel for the parties, the suit in which amendment of the plaint was declined, is allowed to be withdrawn by the petitioner-plaintiff with liberty to file fresh suit on the same cause of action by including whatever property plaintiffs want. Disposed of in view of the above said terms.