RADHAKRISHAN SADHUMALANI Vs. JAINENDRA KUMAR JAIN

JUDGEMENT

(1.) The present writ petition has been filed by the petitioner/defendant assailing the order dtd. 19/2/2019 passed by the Court of learned Addl. District Judge No.11, Jaipur Metropolitan (for short 'the court below') in Suit No.44/2014 (426/2014) whereby the application filed by the respondent/ plaintiff under Order 6, Rule 17 CPC for seeking amendments in the plaint was allowed.

(2.) The respondent/ plaintiff filed a suit for declaration, possession and permanent injunction impleading only Radhakrishan Sadhumalani as a defendant. An application was filed by the respondent / plaintiff under Order 6, Rule 17 read with Sec. 151 CPC for seeking following amendments:-

(3.) In the reply to the application it was stated by the respondent/ plaintiff that the amendments sought by the plaintiff are neither bonafide nor necessary for proper adjudication of the issue. It was also stated that there is no defendant No.2 as has been mentioned in the amendments being sought by the plaintiff.