NARESH KUMAR DAS Vs. MINTA DEVI

JUDGEMENT

(1.) ON the presentation of the civil revision, learned counsel sought an adjournment on the ground that his colleague has not returned to the High Court after Holi vacation. The court declined the adjournment.

(2.) THE court has examined the record. The issue is that an amendment under Order VI Rule 17 had been denied by the Court of Sub -Judge III, Patna in Title Suit No. 273 of 2000: Sri Naresh Kumar Das & Ors. vs. Mostt. Minta Devi & Ors.

(3.) THE court below was of the opinion, as is recorded in its order dated 14th August, 2002, that the amendment had been sought belatedly.