BHUPENDRA SINGH RANA Vs. GHANSHYAM GARG

JUDGEMENT

(1.) HEARD the learned counsel for the defendants/applicants as well as the learned counsel representing the plaintiffs/respondents who has put in appearance at this stage.

(2.) PERUSED the record.

(3.) THE tenant/defendant has approached this Court invoking its revisional jurisdiction under Section 115, CPC, feeling aggrieved by an order passed by the Trial Court allowing an amendment in the plaint.