- (1.) With the consent of the learned counsel for the parties, the writ petition is decided finally at the admission stage.
(2.) The present writ petition is directed against the order dated 22nd February, 2011 passed by the Additional District and Sessions Judge (Fast Track) No.2, Alwar (hereinafter referred to as 'the Trial Court') in Civil Suit No.101 of 2007, whereby the Trial Court has dismissed the application of the petitioner-plaintiff seeking amendment in the plaint under Order VI, Rule 17 of CPC.
(3.) It has been sought to be submitted by the learned counsel for the petitioner-plaintiff that though the suit was fixed for hearing, the amendment in the plaint was sought as the petitioner-plaintiff had already sought relief in respect of the Khasra No.1131 in para 15(1) of the plaint, the said khasra number had remained to be mentioned in para 15(2) of the plaint. She also submitted that the petitioner does not want to lead any further evidence even if the application for amendment is granted.;