HARBRINDER SINGH Vs. RABINDER SIDHU AND ORS.

JUDGEMENT

(1.) THIS petition under Article 227 of the Constitution of India is directed against the order dated 4.12.2014 passed by learned Civil Judge (Junior Division), Kandaghat, District Solan, H.P. in case No. 4 -S/1 of 14/10 whereby the application filed by the respondent herein for amendment of the written statement has been allowed.

(2.) THE petitioner has taken the exception to the order on the ground that apart from the delay there are certain admissions which have illegally been permitted to be withdrawn as a consequence of the application for amendment having been allowed.

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