RAJ MOHINDER PAL Vs. MADHVI LUTHRA AND OTHERS

JUDGEMENT

(1.) Instant civil revision petition, at the hands of plaintiff, filed under Article 227 of the Constitution of India, is directed against the order dated 5.2.2015 passed by the learned trial Court, dismissing the application of the petitioner moved under Order 6 Rule 17 of the Code of Civil Procedure ('CPC' for short), seeking amendment in the plaint.

(2.) Notice of motion was issued.

(3.) Heard learned counsel for the parties.