SUDHAKAR PRASAD SINGH Vs. USHA SINHA

JUDGEMENT

(1.) BY this petition under article 227, the petitioner has assailed the order dated 4th September, 2006 whereby the Trial Court allowed an application under Order 6 Rule 17 CPC filed by the plaintiff to amend the plaint. The main objection of the petitioner is that by way of amendment, the plaintiff had sneaked in a time barred claim which was impermissible under law. The reasons given for the amendment are also baseless and frivolous. The plaintiff was also allowed to delete para 9 of the plaint which contains certain admissions of the plaintiff.

(2.) PARA 9 of the plaint reads as under :

(3.) THE reasons for deleting para 9 as given by the plaintiff was that after verification, plaintiff found that this para was not correct and the averment was a bonafide mistake and inadvertent error.