YOGENDRA NATH PURI Vs. PARAS NATH PURI

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THIS appeal is directed against the order dated 23.1.2001 passed by the learned single Judge in F.A. No. 232 of 1999 rejecting the prayer for amendment of the plaint at the appellate stage on the ground that already such prayer was rejected by this Court in Civil Revision filed by the appellants against the order of the court below rejecting their prayer for amendment of the plaint at the stage of preparation of final decree.

(3.) THE appeal in question arises against the preliminary decree passed in the same suit and the matter is pending for preparation of final decree in the court below. The amendments sought for by the plaintiffs -respondents are three which are described below :