SUDAMA PRASAD SAH Vs. RAM SINGHASON CHOUDHRY

JUDGEMENT

(1.) This is an appeal against an order passed by the High Court in revision setting aside an order of the trial Court allowing amendment of the plaint in a suit for specific performance filed by the appellant against the respondents. It is true that the High Court ordinarily should not interfere in revision with an order passed by the subordinate Court allowing an amendment and in this case the amendment only sought' to introduce an express averment of readiness and willingness and perhaps, therefore, we might have interfered with the order of the High Court, but having regard to the nature of the claim, we do not think it necessary in the interests of justice that we should interfere with the order of the High Court in the exercise of our extraordinary Jurisdiction under Article 136 of the Constitution. Of course, it will be open to the appellant to argue that the facts as stated in the plaint constitute sufficient averment of his readiness and willingness to carry out his part of the contract and it wilt be for the trial Court to decide whether such argument is valid or not. In the circumstances we reject the appeal with no order as to costs.