SAMINDRA PAL SINGH Vs. SURENDRA PAL SINGH GILL

JUDGEMENT

(1.) The present writ petition is directed against the order dtd. 19/1/2017 passed by learned Civil Judge, Pilibanga, District Hanumangarh, whereby an application for amendment filed by the plaintiff under Order VI Rule 17 of the Code of Civil Procedure has been rejected.

(2.) Looking to the short controversy involved in the matter and in view of the consent given by learned counsel appearing for the respondent, the writ petition is being finally heard and decided.

(3.) Facts appertain to the present writ petition are that the plaintiff had filed a suit on 19/8/2010, for cancellation of Will dtd. 25/11/1999 and declaring to be null and void.