PRABHA BAKSHI Vs. ROHNI DEVI AND ORS.

JUDGEMENT

(1.) Smt. Prabha Bakshi-plaintiff has filed this Civil Revision questioning Munsiff, Kathua's order dated 22.10.2008 whereby she was ordered to amend her Plaint fixing the same amount for the purposes of Court fee and jurisdiction, on the value of the subject matter of the Suit, along with Motion seeking condonation of.

(2.) Heard learned counsel for the parties.

(3.) The facts, in brief, giving rise to the filing of the Civil Revision, may be stated thus: