RAM DULARI Vs. MAHADEO

JUDGEMENT

(1.) This is a reference, made by the Additional Commissioner, Lucknow Division, recommending that the revision filed by Smt. Ram Dulari, against the order dated Sept. 9, 1970, passed by S.D.O. Mohanlalganj, in a case under Sec. 229-B/209 U.P.Z.A. and L.R. Act, may be allowed, the impugned order set aside and the case remanded to the trial court with the direction that he will allow the amendment and decide the case thereafter.

(2.) I have heard the learned counsel for the revisionist and have gone through the record. The opposite party has not appeared in the case despite due service.

(3.) Smt. Ram Dulari had filed a suit under Sec. 229-B/209, U.P.Z.A. and L.R. Act against Mahadeo Singh and others. The defendants filed a written statement. On Sept. 9, 1970 she moved an application for the amendment of the plaint wherein a request was made that in the original plaint the plot numbers were given as they were before Chakbandi and now she may be allowed to substitute them by new numbers after the Chakbandi. This simple application for amendment has been rejected by the trial court by the impugned order.