TEKLAL NAYAK Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This writ petition under Article 227 of the Constitution of India is directed against the impugned order dated 03/04/2019 by which learned trial Court has rejected the application for amendment in the plaint filed by the petitioners/plaintiffs herein, finding no substance in it.

(2.) Mr. H.S. Patel, learned counsel for the petitioners/plaintiffs would submit that the proposed amendment is relevant for just and proper disposal of the civil suit therefore, it ought to have been allowed by the trial Court.

(3.) Mr. Ravi Bhagat, learned deputy Government advocate for the State would submit that the impugned order is strictly in accordance with law.