UMRAO SINGH Vs. RAM DUARI

JUDGEMENT

(1.) This revision petition by the plaintiff-petitioner is directed against an order dated November 16, 1993 of a Subordinate Judge disallowing amendment in Para 4 of the plaint.

(2.) Only a few facts are necessary to appreciate the controversy raised in the revision petition.

(3.) In the suit filed for permanent injunction against the defendants-. respondents, the petitioner filed an application under Order VI, Rule 17 and Section 151 Civil Procedure Code dated March 26,1993,for amending Paras 1,2 & 4of the plaint.By the order dated November 16,1993 petitioner was, however, permitted to amend Paras 1 & 2 only. Existing Para 4 of the plaint runs as under :