MEHAR DUTT Vs. YOG RAJ

JUDGEMENT

(1.) The challenge by virtue of instant petition is to order dtd. 22/7/2023, whereby an application under Order 6 Rule 17 CPC, moved by the plaintiffs/respondents in order to amend the plaint has been allowed.

(2.) Undisputed facts of the case at hand are that the issues were framed on 4/10/2017. The application for amendment in the case at hand was moved by the plaintiffs on 21/10/2019.

(3.) I have heard learned counsel for the parties and have gone through the entire record of the case carefully.