DALU RAM Vs. HARPHOOL

JUDGEMENT

(1.) I have heard learned counsel for the parties at some length.

(2.) THE application of the present petitioners for striking off unauthorised pleadings, which is stated to be beyond the order of allowing the amendment, was dismissed, is impugned in the present revision petition.

(3.) IT is settled law that the amendment must be carried out strictly in consonance with the order allowing such application. No party can have the liberty to introduce a case or amendement which was not specifically permitted by the order of the Court.