FARIDUDDIN Vs. GANGA BAI

JUDGEMENT

(1.) The petitioner before this Court has filed this present petition being aggrieved by the order dated 11.04.2019 passed by the Civil Judge, Class - I, Badnagar, District - Ujjain.

(2.) The facts of the case reveal that the respondents / plaintiffs have filed a civil suit claiming declaration and permanent injunction based upon a will. On account of typographical error, as stated in the amendment application, in place of '30 ft.', '20 ft' was typed, and thereafter, an application was preferred under Order 6 Rule 17 of the Code of Civil Procedure for correction of typographical error (amendment in the plaint).

(3.) The trial Court after taking into account the will has permitted correction of typographical error and the application for amendment has been allowed. The trial Court has also observed that trial of the suit has not commenced and as the amendment application was filed at initial stage, the same has been allowed.