DINESH MEHTA,J. - (1.) The petitioners have preferred this writ petition, laying challenge to an order dated 19.07.2017 passed by the learned Additional Civil Judge and Judicial Magistrate No.2, Bhilwara, whereby petitioners' application seeking amendment under Order 6, Rule 17 of the Code of Civil Procedure has been rejected.
(2.) The needful facts for deciding the present writ petition, are that the petitioners/plaintiffs have filed a suit for eviction, enhancement of rent and determination of standard rent in the year 2001. In the said suit, petitioners have preferred an application dated 17.03.2017 under Order 6, Rule 17 of the Code of Civil Procedure, interalia seeking amendment in the plaint to the effect that the market rent which has been mentioned as Rs. 2,500/- in paras No. 11 and 12 of the plaint be permitted to be amended as Rs. 30,000/- per month.
(3.) The petitioners had also sought inclusion of names of the existing trustees of the trust. The trial Court has rejected petitioners' aforesaid application for amendment, interalia observing that the amendment in the paras No.11 and 12 of the plaint, seeking substitution of the standard rent from Rs. 2,500/- to Rs. 30,000/- is uncalled for and with respect to the prayer about substitution of name of the trustees, the Court below observed that the plaintiffs have not produced any documentary evidence, showing that the persons mentioned in the application are the existing trustees.;