LAL SINGH Vs. SOHAN LAL

JUDGEMENT

(1.) S. R. Singh, J. An application for amendment of plaint filed in the trial Court has been allowed by the trial Court. The order passed by the trial Court has been maintained in revision by the revisional Court.

(2.) HAVING heard learned counsel for the parties. I am not inclined to entertain the petition against an interlocutory order. In my opinion the legality or other wise of the order passed on the amend ment application can be gone into in the appeal, when the matter comes up before the appellate Court after the final judg ment and decree that may be passed in the suit. The appellate Court would be in bet ter position to examine the question and pass appropriate orders at the appellate stage. It is not disputed that the amend ment can be allowed even at the appellate stage. The orders passed by trial Court would not come in the way of the appellate Court if at all the appellate Court consider it proper to pass such order as it considers just and proper.