JAYALAKSHMAMMA Vs. SIDDALINGAPPA

JUDGEMENT

(1.) THIS revision is directed against the order dated 3rd June, 1999, whereby the Trial Court has allowed Plaintiff -Respondent's application for amendment of the plaint.

(2.) THE Court below, while dealing with the application for amendment observes, that, this interim application is filed to amend the plaint in regard to registration of sale deed dated 20.1.1982, and also rectification of sale deed dated 22.1.1982. The Court below opined, that if amendment sought by the Plaintiff is allowed, no change of nature of the suit will take place, and really it will avoid the multiplicity of proceedings. Further, it found that no new case is going to be introduced in the plaint. Taking this view, the Court below has allowed the application. Feeling aggrieved from this order, the Defendant has come up in revision before this Court.

(3.) ONLY contention that has been raised by the learned Counsel for the revision Petitioner is that there has been no rectification deed, and therefore the Court has wrongly mentioned that there is deed of rectification, and amendment application has wrongly been allowed.