MEENA JAIN Vs. CHANDRAPAL GUPTA & ORS

JUDGEMENT

(1.) The petitioner is aggrieved by the order dated 12.2.2014, passed by the Additional Civil Judge (S.D.) and ACJM No.2, Ajmer, whereby the learned Magistrate has dismissed the application filed under Order 6 Rule 17 CPC.

(2.) The learned counsel for the petitioner has vehemently contended that amendments being proposed by the petitioner are only minor in nature, and they do not change the nature of the suit. Therefore, the learned Magistrate ought to have allowed the amendment. Secondly, the learned Magistrate has not given any cogent reason for dismissing the application. Therefore, the impugned order suffers from the virus of being a non-speaking order.

(3.) Heard the learned counsel for the petitioner and perused the impugned order.