JAYANTILATA JENA Vs. RADHAKRUSHNA BARIK

JUDGEMENT

(1.) Heard Ms. P.S. Mohanty, learned counsel for the Petitioner and Mr. B. Mohapatra, learned counsel for the Opposite Party.

(2.) Present Petitioner who is the Plaintiff in C.S. No.215/289 of 2022, pending in the court of learned 2nd Additional Senior Civil Judge, Balasore challenges order dtd. 4/3/2025 of the trial court refusing her prayer to amend the pleadings.

(3.) The Plaintiff by way of amendment through her petition dtd. 21/10/2024 sought to amend the description of suit schedule plots on the ground of inadvertent typographical mistake. Such prayer of the Plaintiff was rejected by the trial court on the ground that she failed to explain due diligence on her part in bringing the amendment in time vide impugned order dtd. 4/3/2025.