ANJANI KUMAR MISHRA,J. - (1.) Heard learned counsel for the revisionist.
(2.) This revision is directed against an order passed by the trial Court rejecting an application, under Order 6, Rule 17 C.P.C., filed by the revisionist for amendment of his written statement.
(3.) The trial Court has dismissed the amendment application on the ground that it was a second amendment application, the earlier amendment application having been allowed, the facts sought to be incorporated by means of the amendment, where all within the knowledge of the applicant-revisionist, when the initial written statement was filed, the trial in the suit had commenced and therefore, the amendment applicant was not liable to be entertained, in view of the proviso to Order 6, Rule 17 C.P.C.;