- (1.) The present revision petition has been preferred against the order dated 07.11.2015 passed by the learned Civil Judge (Junior Division), Kurukshetra, vide which the application moved by the plaintiffs-respondents under Order 6 Rule 17 of the Code of Civil Procedure, 1908 (for short 'CPC') for amendment of the plaint has been allowed.
(2.) Learned counsel for the petitioners contended that after the commencement of the suit, the plaintiffs-respondents have moved an application for amendment of the plaint to challenge the legal notice issued by the petitioners. He contended that as the trial has already commenced, so the learned trial Court was not competent to grant permission to amend the plaint. Thus, he pleaded that the impugned order is illegal.
(3.) I have duly considered the aforesaid contentions.;