GANESH PAUL Vs. KANTA DEVI AND OTHERS

JUDGEMENT

(1.) This petition is instituted against Order dated 2.4.2011 passed by learned Civil Judge (Senior Division), Una, District Una, HP, in Civil Misc. Application No. 56-VI-2011.

(2.) "Key facts" necessary for the adjudication of the present petition are that petitioner-plaintiff field a suit for declaration to the effect that he and proforma defendants are joint owner-in-possession of the land measuring 5-36-36 hectares. Suit was contested by the respondent-defendant by filing written statement. Plaintiff filed an application under Order 6, Rule 17 Civil Procedure Code seeking amendment to the plaint. Application was contested by the defendants. Learned Civil Judge (Senior Division) dismissed the application on 2.4.2011. Hence, this petition.

(3.) According to the defendants, application was filed at a very belated stage. Issues were framed by the learned trial Court on 22.2.2010.