Ram Chand Gupta, J. - (1.) C.M. No. 1155 -CII of 2011
(2.) APPLICATION is allowed subject to all just exceptions. C.R. No. 270 of 2011(O and M) The present revision petition has been filed under Article 227 of the Constitution of India for setting aside order dated 15.11.2010, Annexure P5, passed by learned trial Court, i.e., Additional Civil Judge, Senior Division, Hathin, vide which prayer of Petitioner -Plaintiffs for amendment of plaint under Order VI Rule 17 of the Code of Civil Procedure (hereinafter to be referred as the 'Code') was dismissed.
(3.) I have heard learned Counsel for the Petitioners and have gone through the whole record carefully including the impugned order passed by learned Additional Civil Judge, Senior Division, Hathin.;