- (1.) The present revision petition has been preferred against the order dated 05.08.2015 passed by the learned Additional Civil Judge (Senior Division), Kaithal, whereby the application moved by the petitioner-plaintiff for the amendment of the plaint under Order 6 Rule 17 read with Sections 151 and 153 of the Code of Civil Procedure, 1908 (hereinafter referred as 'CPC'), has been dismissed.
(2.) A notice of this petition was issued to the respondents. Respondents No.2 and 5 were duly served, but they did not appear. Respondent No.6 has refused to acknowledge the notice but affixation was made, so the service was complete.
(3.) I have heard Mr. Chander Pal Tiwana, Advocate learned counsel for the petitioner and Mr. Vimal Singh, Advocate for respondents No.1, 3 and 4 and have carefully gone through the paper book.;