TAKHATMAL KALURAM MAHAJAN Vs. HIRALAL PRATAPCHAND

JUDGEMENT

(1.) THIS petition for revision arises out of an order passed by the learned Civil Judge, First Class, Ujjain refusing leave to amend the plaint.

(2.) ON the 21st October 1955, the Petitioner brought the suit in the Court of the Civil Judge, First Class, Ujjain for the recovery of Rs.2512 -6 -6. On the 25th February 1956, the Defendant filed his written statement and he disputed the allegation of the Plaintiff that there was an open and current account between the parties on which the suit was based. On the 15th April 1956, the Plaintiff filed a rejoinder and issues were framed on the 7th May 1956. Thereafter, one witness was also examined.

(3.) THE Defendant resisted the application dated the 15th July 1957 on the ground that the nature and character of the suit would be altered; that he would be deprived of a valuable right and that the application was not made in good faith.