HIND KUMAR KOHALI Vs. STATE OF M.P.

JUDGEMENT

(1.) Supervisory jurisdiction of this court u/Art. 227 of the Constitution is invoked assailing the interlocutory order dated 19.4.2018, P/4 in C.S. No. 141A/16 passed by the Eight Civil Judge, Class-II, Gwalior (M.P.) whereby application u/O 6 Rule 17 CPC preferred by the plaintiffs has been allowed.

(2.) Learned counsel for the petitioner/defendant No. 1 is heard on the question of admission and final disposal.

(3.) Bare facts reveal that in a suit for eviction and recovery of arrears of rent, the plaintiffs filed an application for incorporating certain pleadings by way of amendment to correct certain typographical errors which have crept in the original pleadings of the plaint. From the record it appears that the plaintiffs had sought amendment in the plaint when the affidavit of the plaintiffs u/O 18 Rule 4 CPC. had been submitted and the case was fixed for cross-examination of plaintiffs and their witnesses and therefore technically speaking the trial had commenced.