LAKHA SINGH Vs. S SAWINDER SINGH

JUDGEMENT

(1.) Heard, C.M. is allowed and the petitioner is exempted from filing the certified copy of the documents Annexure P-1 and P-2. C.M. stands disposed of. CM. 58 of 1998

(2.) For the reasons stated in the application, the application is allowed and the petitioner is permitted to bring on record documents copies of which are Annexure P-1 and P-2 C.M. stands disposed of. C.R. 2448 of 1997

(3.) This petition has been directed against the order dated 31.3.1997 passed by Civil Juage (J.D.) Arnritsar. By this order, the learned Civil Judge has dismissed the application filed by the petitioners/plaintiffs under order 6 Rule 17 C.P.C. seeking amendment of the plaint. By the proposed amendment the plaintiff wanted to add the following paragraph in the heading and prayer clause of the suit :