DINESH GOYAL @ PAPPU Vs. SUMAN AGARWAL (BINDAL)

JUDGEMENT

(1.) Leave granted.

(2.) Impugned in this appeal is a judgment and order of the High Court of Madhya Pradesh, Gwalior Bench, passed in M.P. No.1695 of 2018 dtd. 21/8/2019. The application filed under Order VI Rule 17 of the Code of Civil Procedure, 1908 ['CPC' for short], by respondent No.1 [Hereinafter referred to as 'the plaintiff'] was allowed setting aside order dtd. 14/3/2018 passed by the 8th Civil Judge, Class-2, Gwalior, District Gwalior in Civil Suit No.241-A/2016, whereby such application stood rejected.

(3.) The limited question that arises for our consideration is whether the High Court committed an error in allowing the amendment to the plaint filed by the present respondents.