RAJENDRA PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) The civil revision arises out of an order dated 21.7.1992, passed by the learned Sub-Judge II, Jamui in Title Suit No. 2 of 1985, Rajendra Singh V/s. the State of Bihar and Ors. by which the Plaintiff-Applicant's application for amendment of the plaint had been rejected.

(2.) The Plaintiff's case originally was that a settlement had been made in favour of the Plaintiff in the year 1933. During recording of evidence, it was stated by the Plaintiff that the settlement had been made in favour of his father in the year 1933 and he was born in the year 1939. According to the Plaintiff, it was then that the mistake was detected and he sought leave to amend the plaint to add the words "Plaintiff's father" and consequential amendment was also sought so as to explain that the settlement had been made in favour of the father of the Plaintiff.

(3.) I have heard the learned Counsel for the applicant and have perused the impugned order. Despite service on the opposite parties none has appeared to contest this civil revision.