JITENDRA AYUSH JAIN Vs. LAXMAN BHAGAJI NAJAN

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. By consent, heard both the sides for final disposal.

(2.) The proceeding is filed to challenge the order made by the learned Joint Civil Judge Senior Division, Aurangabad below Exhibit 36 in Special Civil Suit No.32 of 2012. The suit is filed for the relief of specific performance of contract of sale of immovable property, agricultural land, which is owned by the present Respondent. The Respondent, Defendant has filed written statement and the evidence of the Plaintiff was closed on the date when the application for amendment was filed. Only during cross-examination of the Defendant, the Plaintiff realized that amendment of the pleading needs to be made and so he filed application for amendment of the pleading. The Plaintiff wants to show that the property of the Defendant is situated at Georai, Tahsil and District Aurangabad and not at Chitegaon, Tahsil Paithan, District Aurangabad. The Plaintiff wants to prove that the Defendant is owner of Gat No.57 situated at Georai and the description of the property given in the agreement of sale tallies with the property of the Defendant situated at Chitegaon. The Plaintiff wants to show that due to mutual mistake village Chitegaon, Tahsil Paithan was shown as a place where the property is situated.

(3.) The learned counsel for Respondent, Defendant submitted that the Plaintiff has prayed only for amendment of the pleading when there is instrument of aforesaid nature. He submitted that so long the instrument is of aforesaid nature, the Trial Court could not have even considered even the amendment to the pleading as the document is not consistent with the pleading. There is force in this submission. This Court has carefully gone through the provision of Section 26 of the Specific Relief Act, 1963. The provision shows that when there is mutual mistake with regard to the intention of the parties, the Court can give a direction to the parties to rectify the instrument. Such direction can be given even in a pending suit and for that no new suit is required to be filed. Such amendment will be without prejudice to the rights / defences available to other side. Thus, in the present matter, first thing which the Plaintiff ought to have done was to file application for rectification of the document and he ought to have also prayed for permission to amend the pleading accordingly. The provision of Section 26 of the Specific Relief Act is as under: