MANORANJAN NATH Vs. RAJESH ROY

JUDGEMENT

(1.) With the consent of learned counsel of both side the matter is taken up for hearing and disposal at this stage itself.

(2.) Heard learned counsel Mr. D.K. Biswas for the petitioner and learned counsel Ms. S. Deb Gupta for the respondent.

(3.) The respondent as plaintiff instituted Money Suit No. 09/2013 in the Court of Civil Judge, Jr. Division, Agartala against the petitioner herein, as defendant, seeking a decree for realization of Rs. 32,993/ -. While the suit was at the stage of hearing final argument, the plaintiff -respondent filed a petition under Order VI, Rule 17 read with Sec. 153 and 151 of CPC seeking amendment of the plaint on the ground that there were some typographical mistake due to overlook and prayed for allowing the following amendment: - -