JEET RAM Vs. VED PRAKASH AND ORS

JUDGEMENT

(1.) This application under Order 6 Rule 17 read with Section 151 of the Code of Civil Procedure (for short the Code), has been moved for the amendment of the plaint.

(2.) Suit for partition filed by the appellant/plaintiff stands dismissed, by the learned courts below by recording a concurrent finding of fact, that the suit for partition was not competent as the property stood partitioned in the year 1958.

(3.) The appellant by way of this application seeks to amend the plaint by pleading that suit for partition was for the area measuring 4000 square yards and was situated in the abadi deh of village Bisoha, whereas it was inadvertently shown as 1666 square yards and prays that he may be allowed to amend the plaint, to correct the typographical error.