PUNA BEWA Vs. DINABANDHU

JUDGEMENT

(1.) This revision is directed against an order rejecting the petitioners' application for amendment of the plaint.

(2.) The original plaintiff died and the petitioners were substituted by order dated 11-3-80. They put in an application for amendment of the plaint by way of correction of the description of property, that is by way of change of plot numbers and area. Certain alterations consequential to substitution were also prayed for.

(3.) The learned Munsif upheld the objection of the defendants-opposite parties and rejected the prayer. The sole ground was that the suit was of the year 1977 and the written statement was filed in 1978. The prayer for amendment was made two years thereafter.