BHAWANI SINGH Vs. KRISHNA NAND AND OTHERS

JUDGEMENT

(1.) Present revision petition is directed against the order dated 11.11.2013, passed by the trial court whereby application filed by plaintiff for amendment of plaint has been rejected.

(2.) Mr. Aggarwal, learned counsel for the petitioner has assailed the order. According to him, application for amendment was moved before any evidence was led before the court. Same has been rejected vide order dated 11.11.2013. According to him, he merely wanted to add one para 9-A in the plaint alongwith certain consequential reliefs. However, trial court has erroneously rejected the prayer.

(3.) Plea has been vehemently opposed by Mr. Jain, learned counsel representing the caveator/respondents No.1 & 2. According to him, the suit has been pending for last three years. Petitioner never made any such prayer for considerable period. Besides, a status quo order is operating against the defendants. Any amendment made in the plaint would seriously prejudice the defendants.