KARMCHAND Vs. DARSHAN SINGH

JUDGEMENT

(1.) The present writ petition has been filed challenging the validity and propriety of the order dtd. 28/8/2019 passed by learned Sr. Civil Judge, Sri Karanpur, District Sri Ganganagar (learned trial Court) rejecting the application filed by the petitioner-plaintiff under Order 6 Rule 17 CPC seeking amendment in the plaint.

(2.) The facts germane to the present writ petition are that:-

(3.) While arguing on behalf of petitioner, counsel stated that order impugned is absolutely erroneous and unjustified. Learned trial Court has rejected the application merely on the ground of delay in filing the application without considering the relevance and importance of the amendment sought to be introduced in the plaint.