LAWS(P&H)-1985-2-105

MEHAR SINGH Vs. GIAN SINGH

Decided On February 19, 1985
MEHAR SINGH Appellant
V/S
GIAN SINGH Respondents

JUDGEMENT

(1.) Challenged in revision here is the wholly untenable order of the trial Court declining the plaintiff's prayer for amendment of the plaint.

(2.) On the face of it, the amendments prayed for were merely to correct what were so obviously mere typing errors. The amendments sought being :

(3.) The provisions of Order 6 Rule 17 Civil Procedure Code are not designed to be construed or applied as traps to defeat the ends of.justice on mere technicalities. Indeed, it is now well-settled that courts have a wide discretion in the matter of amendment of pleadings and this power must be liberally exercised to advance the cause of substantial justice- Correcting errors of the type here renders this an eminently fit case for the exercise of such discretion.