PARDEEP KUMAR Vs. CHUNNI LAL

JUDGEMENT

(1.) THIS Revision Petition is directed against the order dated 6.5.2004 passed by the Civil Judge (Jr. Division), Chandigarh dismissing the application of the plaintiff/petitioner for amendment of the plaint. The trial court has rejected the application on the ground that the amendments sought to be introduced are inconsistent with the previous pleas taken by the plaintiff/petitioner.

(2.) I have perused the impugned order passed by the trial court. I fail to understand how this should be a ground for rejection of the application for amendment particularly when the suit was itself at the initial stage and even issues had not been framed. I am of the opinion that the ground for rejection of the application is not sustainable. This is particularly so because the suit itself was at the initial stage. The defendant/respondent has the right to reply to the amendment after the same is introduced and both the parties are yet to lead their respective evidence. It is settled law that the Court should be liberal in allowing amendments, except when the nature of the suit is changed with the introduction of the amendments sought for. I do not think that the plaintiff's case falls within that exception so as to disallow the amendments. This revision petition is accordingly allowed. Order impugned dated 6.5.2004 passed by the trial court is set aside and the amendment application of the petitioner is allowed. The petitioner may file the amended plaint within four weeks from today and the defendants shall have the right to file written statement to the amended plaint under rules. Parties are directed to appear before the trial court on the next date of hearing. Copy of this order be given dasti duly authenticated by the Reader of this Court. Petition allowed.