ALI MOHAMMAD MAGLOO Vs. ABDUL HAMID MAGLOO

JUDGEMENT

(1.) THIS revision petition is directed against the order dated 20th November, 2006 passed by 1st Additional District Judge, Srinagar in a suit titled Ali Mohammad Magloo v. Abdul Hamid Magloo whereby and whereunder application of the plaintiffs for permitting to amend the plaint came to be dismissed.

(2.) HEARD . Plaintiffs have sought twin reliefs in the application; one for arraying Ghulam Nabi as a party in the array of defendants; and second to amend para -12 of the plaint.

(3.) THE application for amending para -12 of the plaint came to be rejected rightly and legally for the following reasons: