SARDAR SINGH Vs. TEJ SINGH

JUDGEMENT

(1.) THIS revision is directed against the order dated 11.11.1994 passed by Shri A.K. Paliwal, Civil Judge Class II, Ambah.

(2.) THIS revision has arisen out of the following facts. -

(3.) LEANED counsel for the respondent/plaintiff contended that the amendment has been allowed and has been incorporated and the defendants also made consequential amendment in the written statement. Learned counsel relied on AIR 1983 SC 462 wherein an amendment through which an admission was sought to be withdrawn was allowed. The trial Court held while allowing the amendment that it was necessary for effective adjudication of the dispute. High Court interfered in revision and the Supreme Court held that interference was not justified.