BIRBAL Vs. ASHOK KUMAR DAGA

JUDGEMENT

(1.) Heard Learned Counsel for the Parties.

(2.) This Writ Petition is directed against the Order dated 25.1.2014 passed by the Trial Court, whereby the application filed by the petitioner under Order 6, Rule 17 C.P.C. has been rejected.

(3.) The Trial Court after hearing the parties came to the conclusion that the suit was filed on 15.1.2015 written statement was filed on 12.7.2005, where after one application under Order 6, Rule 17 C.P.C. was filed by the petitioner defendant, which was accepted by the court on 26.10.2006 issues were framed in the year 2007, evidence of the plaintiff has already been closed, the amendment in the written statement was being sought with much delay, for which there was no explanation and, consequently, dismissed the application imposing coat of Rs. 500.00.