RAKESH KUMAR Vs. SHABBIR MOHD ALIAS SHABBIR HUSSAIN

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THIS writ petition has been filed against the order dated 28. 09. 2006 by which the application for amendment of the plaint under Order 6 Rule 17, C. P. C. filed on 17. 05. 2006 has been rejected by the learned trial Court.

(3.) THE suit is one for cancellation of the sale-deed, alleged to have been executed by the defendant No. 1 in favour of the defendant Nos. 2 and 3.