NANDA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present writ petition has been filed against the order dtd. 22/8/2019 passed by the learned Judge, Family Court, Rajsamand whereby, the application preferred by the respondent No. 4 under Order 6 Rule 2(iii) CPC was allowed and it was directed that the dates, amounts and figures mentioned in the plaint of the petitioner be written and expressed in the words by amending the plaint.