BALBIR PARASHAR Vs. NARENDER PAL AND ANOTHER

JUDGEMENT

(1.) INSTANT revision petition under Article 227 of the Constitution of India has been filed against the order dated 28.5.2013 whereby the trial court has allowed the amendment, which reads as under: -

(2.) SO far as the second part is concerned, this part came into being subsequently as such it being a subsequent even cannot be denied. It cannot be presumed that it was in the knowledge of the plaintiff at earlier point of time when plaint was filed. Since the occurrence has occurred subsequently, plaintiff/respondent has every right to amend the plaint. Even otherwise, decision of the suit should not be based on the technicalities of law. Furthermore, even the issues in this case have not been framed and the case is at the initial stage.