SARALA DEVI DERASARIA Vs. MANIK LAL SHARMA

JUDGEMENT

(1.) The Court : The appeal arises out of an order rejecting an application for amending the plaint.

(2.) Certain unnecessary, tasteless and objectionable allegations were made both in the memorandum of appeal and in the stay petition. However, by way of GA No.151 of 2018 and GA No.152 of 2018 the appellant has expressed the deepest regret and sought leave to withdraw the needless allegations levelled in course of the memorandum of appeal and the stay petition being prepared.

(3.) The memorandum of appeal and the stay petition will stand amended as indicated in red ink in the proposed copies thereof appended to GA No.151 of 2018 and GA No.152 of 2018. The apology tendered by the appellant is accepted.