Shree Chandrashekhar, J. - (1.) The petitioner is aggrieved of order dated 12.02.2014 passed in Money Suit No.20 of 2006.
(2.) Money Suit No.20 of 2006 was instituted for a money decree for Rs.5,40,000/- against the defendants, jointly or severally, and for a decree for interest @ 18% per annum from 08/10.07.2003, pendente-lite and future. After the defendants appeared and filed their written statement of defence, an application under Order VI Rule 17 CPC for the following amendment in the plaint was filed on 31.07.2009: "17A- That the plaintiff has all along been ready and willing and is still ready and willing to perform his part of the contract."
(3.) This application has been dismissed on the ground that rights of the defendants cannot be defeated through amendment in the plaint.;