Mr. Arun Bhansali, J. - (1.) Heard learned counsel for the parties. The present writ petition has been filed by the petitioner aggrieved against rejection of the application under Order 6, Rule 17 CPC by the trial court.
(2.) The petitioner by way of the proposed amendment, wanted to add additional plea regarding the documents in question which was the basis for filing the suit for specific performance that the same were not admissible in evidence on account of deficiency in payment of stamp duty.
(3.) The trial court after hearing the parties, came to the conclusion that on account of proviso to Rule VI, Rule 17 CPC, the application was not entertain able and consequently rejected the same.;