SMT. BOHTI AND OTHERS Vs. BALLEY AND OTHERS

JUDGEMENT

(1.) The present revision petition has been filed under Article 227 of the Constitution of India for setting aside order dated 13.01.2017 (Annexure P-4) passed by Civil Judge (Junior Division), Mewat in Civil Suit No.1226 of 2014 titled as Smt. Bohti and others v. Balley and others , whereby, the application moved by the petitioner under Order 6, Rule 17 CPC for amendment of the plaint has wrongly been dismissed.

(2.) Learned counsel for the petitioners submits that certain facts were not mentioned inadvertently in the plaint and subsequently, the petitioners came to know about those facts, which are necessary for just decision of the case. Learned counsel further submits that some land, which was acquired was not mentioned in the plaint. Learned counsel also submits that the other party is not going to be prejudiced in any manner.

(3.) Heard arguments of learned counsel for the petitioners and have also perused the application moved by the petitioner and impugned order dated 13.01.2017 as well as other documents available on the file.