SILAK RAM Vs. BHIM SINGH

JUDGEMENT

(1.) THIS revision petition is against the order of the Additional District Judge, Sonepat, dated 16. 12. 1990 whereby application filed by the plaintiffs for amendment of the plaint and for permission to lead additional evidence were allowed subject to payment of Rs. 2,000/- as costs.

(2.) BRIEFLY put the plaintiffs filed an application seeking amendment of the plaint on the ground that documentary evidence has come to light on searching various revenue records which have a material bearing upon the point in controversy. This amendment, if allowed, would be helpful in determining the matter effectually.

(3.) THE respondents contested both the applications on the ground that these have been filed just to delay the decision of the appeal and thus are liable to be rejected. The Additional District Judge on careful consideration of the respective contentions and following the dictum of the apex Court that rules of procedure are intended to be hand-made to the administration of justice; allowed both the applications.