CHHOTU RAM Vs. RAUNKI RAM

JUDGEMENT

(1.) By way of this petition, the petitioners have prayed for setting aside order, dated 11.12.2018 (Annexure P ?6), passed by the Court of learned Senior Civil Judge, Nalagarh, District Solan, H.P., vide which an application filed by the petitioners ?plaintiffs under Order VI, Rule 17 of the Code of Civil Procedure for amendment of the plaint, has been dismissed 1Whether the reporters of the local papers may be allowed to see the Judgment?

(2.) Brief facts necessary for the adjudication of the present petition are as under:

(3.) Written statement to the plaint was filed by the defendants in August, 2013 alongwith a counter claim. In the meanwhile, Shri Chhotu Khan died and his legal representatives, i.e., the present petitioners were brought on record as plaintiffs in place of deceased Shri Chhotu Khan.