MOHINDER SINGH Vs. ASHOK KUMAR AND OTHERS

JUDGEMENT

(1.) By way of this petition filed under Article 227 of the Constitution of India, challenge is laid to the order passed by the Court of learned Civil Judge (II), Kangra, District Kangra, HP, in CMA No. 14 of 2013, filed in Civil Suit No. 13 of 2013, vide which, an application filed under Order 6, Rule 17 of the Code of Civil Procedure by the petitioner/plaintiff praying for amendment in the plaint stands dismissed.

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

(3.) The suit was filed in the year 2013. As is evident from the record appended with the petition, Issues were framed by learned trial Court on 14.09.2013 and after having availed about nine opportunities by the plaintiff to lead his evidence, in the year 2016, plaintiff filed an application under Order 6, Rule 17 of the Code of Civil Procedure (hereinafter referred to as the 'Code') praying for permission to amend the plaint.