RAJ KUMAR Vs. AJIT SINGH

JUDGEMENT

(1.) By this petition, the petitioner challenges the order passed by the Civil Judge (Junior Division), Faridabad, dtd. 20/7/2016 (copy Annexure P-1), by which the application filed by respondent no. 1(plaintiff in the suit), seeking amendment of his plaint has been allowed.

(2.) Mr. Jain, learned counsel for the petitioner, points out that the application itself was filed on the same date, i.e. 20/7/2016, in the forenoon session before that Court, with the following order passed:-

(3.) Thereafter, in the after-noon session, the following order had been passed as is now impugned:-