J.V. Gupta, J. - (1.) This petition is directed against the order of the trial court dated 14th March, 1986, whereby the application filed on behalf of the Plaintiff -bank for amendment of the plaint was dismissed.
(2.) By virtue of the amendment, the Plaintiff -bank wanted to implead the National Insurance Corporation, Dhangu Road, Pathankot, as Defendant No. 4 in the suit. As a matter of fact, this application was not contested on behalf of the Defendants nor they filed any reply thereto. The trial court dismissed the said application with the observations that there was no privity of contract between the Plaintiff -bank and the National Insurance Corporation so far as the liability of the Defendants with regard to the loan in question was concerned in the suit. It was also observed that the application was belated as it had been filed after one year when the case was fixed for the evidence of the defendants.
(3.) No one is present on behalf of the Defendants. As observed earlier, in the trial court also, the application was not contested on behalf of the Defendants nor did they file any reply to the application for amendment.;