Sudhir Agarwal, J. - (1.) Heard learned counsel for revisionist.
(2.) This revision under Section 115 Civil Procedure Code (hereinafter referred to as 'CPC') has been filed against order dated 15.11.2010 passed on application filed by defendant under Order 6, Rule 17 read with Section 151 of Civil Procedure Code (hereinafter referred to as 'CPC') in Original Suit No. 530 of 2003.
(3.) It is admitted that after completion of evidence matter was posted for hearing and it is at this juncture amendment application was filed by defendant respondent seeking amendment in the written statement which has been allowed by means of impugned order dated 15.11.2010.;