A. S. Godara, J. - (1.) This civil revision petition under Section 115, CPC has been filed against the order dated 13.4.92 passed by the then Additional Munsif No. 1, Bikaner in C.O. Suit No. 346/83 by the plaintiff petitioner, whereby her application under O. 6, R. 17, CPC for amendments prayed for was dismissed.
(2.) This is seriously opposed by the learned counsel for the defendant non-petitioner No. 1.
(3.) I have heard the learned counsel for the contesting parties, perused the impugned order along with the record available specially with reference to the pleadings of the parties and the interim orders passed from time to time and considered the same carefully.;