RAKESH KUMAR Vs. CIVIL JUDGE

JUDGEMENT

(1.) The present writ petition is directed against the order dated 09.11.2017 passed by learned Civil Judge and Judicial Magistrate, Sri Ganganagar whereby the petitioner's application dated 28.10.2017 filed under Order VI Rule 17 of the Code of Civil Procedure, seeking amendment in the plaint has been rejected.

(2.) Shorn of unnecessary details, the precise facts relevant for the present purposes are that the petitioner plaintiff had filed a suit for specific performance of an agreement dated 17.08.2001 in the year 2008.

(3.) The suit was at the stage of plaintiff's evidence since 09.01.2012, of course, after framing the issues, when the plaintiff filed the subject application dated 28.10.2017 seeking amendment in the suit by way of incorporating requisite pleadings for recovery of possession of the contentious shop.