MAHINDER SINGH Vs. MIMLA @ BIMLA & ORS.

JUDGEMENT

(1.) PRESENT revision petition is directed against the order passed by the trial court whereby prayer for amendment of plaint has been rejected. Learned counsel for the petitioner has assailed the order. According to him, amendment sought by petitioner was necessary for just decision of the case. Trial court has erroneously rejected the prayer. He has relied upon judgment reported as Abdul Rehman & anr. vs. Mohd. Ruldu & ors. : 2012(5) (R.A.J.), 181.

(2.) LEARNED counsel appearing for the respondents has opposed the prayer. According to him, amendment sought by the petitioner would change the nature of the suit. Besides, application has been moved at the fag end of the trial which is abuse of process of law.