KRISHAN CHAND Vs. AMAR CHAND

JUDGEMENT

(1.) Heard.

(2.) The instant petition has been filed against the order dtd. 18/7/2025, passed by the learned Civil Judge, Court No.1, Sarkaghat, District Mandi, H.P. in Civil Suit No. 14 of 2021, whereby the application of the petitioner/ plaintiff for amendment of the plaint, has been dismissed.

(3.) The parties hereinafter shall be referred to by the same status, as they hold before the learned trial Court.