SHIV RAM Vs. SH. DURGA SINGH

JUDGEMENT

(1.) By way of this petition, the petitioner has assailed order 5/5/2025 (Annexure P-1), passed by the Court of learned Senior Civil Judge, Mandi, District Mandi, H.P., in terms whereof, an application filed under Order 6, Rule 17 of the Civil Procedure Code for amending the plaint has been dismissed.

(2.) Having heard learned Counsel for the petitioner as also learned Counsel for the respondents and having perused the order under challenge as well as proposed amendments, this Court finds no perversity in the impugned order.

(3.) Learned Trial Court dismissed the application filed under Order 6, Rule 17 of the Civil Procedure Code by observing as under:-