SMT. SUKSHAM Vs. VIKRAM BANGA AND OTHERS

JUDGEMENT

(1.) INSTANT petition has been filed under Article 227 of the Constitution of India for setting aside the order dated 15.09.2012 (Annexure P -7) passed by Civil Judge (Jr. Divn.), Panchkula whereby application filed by the petitioner for amendment of plaint under Order 6 Rule 17 read with Sections 151 and 153 CPC has been dismissed. By way of amendment, the petitioner seeks that words "Block IV" mentioned in the head note of the plaint and also appeared in other paras of the plaint should be deleted.

(2.) I have heard learned counsel for the parties and perused the record.

(3.) CONSIDERING the mentioning of "Block IV" in the plaint as typographical mistake, words "Block IV" wherever these appear in the head note of plaint as well as in plaint shall stand deleted from the plaint. The amendment application filed before trial Court is allowed to this extent. The present revision petition is disposed of accordingly.