SHYAM LAL Vs. SAVITRI DEVI AND OTHERS

JUDGEMENT

(1.) Notwithstanding the industry reflected by the learned counsel for the petitioner, in inviting attention to the following decisions of the apex Court, this Court finds itself not to be persuaded to interfere with the impugned orders dated 27.4.2016 and 13.6.2016 (Annexures P-6 and P-7), passed by Civil Judge (Senior Division), Court No.1, Mandi, Himachal Pradesh, in Civil Suit No.11254 of 2013 (157-I/13), titled as Shyam Lal v. Savitri Devi and others , whereby application for amendment stands dismissed.

(2.) Rule 17 of Order 6 of the Code of Civil Procedure reads as under:

(3.) Trial Court has aptly dealt with all issues.