DEVI DUTT BUDHILBALLAB AND SONS Vs. NARAYAN SINGH

JUDGEMENT

(1.) BY the present Writ Petition the petitioner has prayed for quashing of the order dated 25th September, 2004 by which the amendment application of the petitioner has been rejected.

(2.) BRIEFLY stated, the Suit was filed by the plaintiff for recovery of a sum of Rs. 23,966/ -. In Paragraph 4 of the plaint, it has been mentioned as under: -

(3.) ON the basis of the averments made in Paragraph 4, the petitioner has sought the amendment adding 22% as interest. The relevant amendment to that effect is quoted below: -