AJIT KUMAR SAHI Vs. BIMLA CHARAN VERMA

JUDGEMENT

(1.) - The plaintiff of a suit filed for specific performance of contract challenges an order rejecting his prayer for amendment of the plaint made at the argument stage on the ground that if the same is allowed it would take away from the defendants their legal right which had accrued to them by lapse of time.

(2.) The facts are short. The proposed amendment runs as follows "and the plaintiff is still ready to perform his part and get the Kebala executed."

(3.) Learned counsel for the petitioner submits that in view of the recent judgment of the Apex Court in Gajanan Jaikishan Joshi v. Prabhakar Mohanlal Kalwar, 1990 1 Supreme Court Cases 166 the order in question should be set aside. .