GRAM PANCHAYAT Vs. KALULAL

JUDGEMENT

(1.) The petitioners have challenged the order dtd. 1/9/2021, whereby the learned Judicial Magistrate, Sarada, Udaipur (hereinafter referred to as the 'trial Court') has allowed the respondents' amendment application dtd. 8/7/2021 to be filed under Order VI Rule 17 of the Code of Civil Procedure (for short the 'Code').

(2.) The facts narrated briefly are, that the respondents -plaintiffs instituted a suit for permanent and mandatory injunction on 26/3/2021.

(3.) On 8/7/2021, the respondents - plaintiffs filed an amendment application under Order VI Rule 17 of the Code and stated that due to inadvertence, they have wrongly inscribed area of the land covered by the 'patta' in question as 900 square feet whereas the correct area is 1800 square feet.