RAJINDER KAUR Vs. NARINDER KAUR AND OTHERS

JUDGEMENT

(1.) Notice of motion.

(2.) Ms. Kanwal S. Walia, Advocate accepts notice on behalf of respondent No. 1.

(3.) Impugned in the present revision petition is the order dated 12.12.2017 passed by learned Civil Judge (Jr. Divn.), N.R.I. cases, Jalandhar, vide which an application under Order 6, Rule 17 CPC, 1908, for amendment of plaint filed by the plaintiff-petitioner was dismissed.