Darshan Singh, J. - (1.) The present revision petition has been preferred against the order dated 28.1.2016 passed by the learned Civil Judge (Jr. Division) Amritsar whereby the application moved by the plaintiff-respondent under Order 6, Rule 17 of the Code of Civil Procedure 1908 (hereinafter called 'the CPC') has been allowed.
(2.) Learned counsel for the petitioners contended that the present suit was filed on 16.7.2013. The application for amendment of the plaint has been filed in May 2015 i.e. after about two years when the trial had already started. Thus, he contended that the order passed by the learned trial Court is violative of proviso to Order 6, Rule 17 CPC.
(3.) I have duly considered the aforesaid contentions.;