UDAI RAM Vs. LADI BAI

JUDGEMENT

(1.) HEARD Mr. Dinesh Maheshwari on admission.

(2.) THIS is a petition challenging an Order allowing an application under Order 6 Rule 17 of the Code of Civil Procedure (hereinafter referred to as 'the Code') filed by the plaintiff proposing an amendment in the plaint adding new ground of eviction on the basis of need of the grandson of plaintiff No. 1 and son of plaintiff No. 2 who had come of age during the pendency of the suit.

(3.) NORMALLY , such revision petitions against allowing an amendment in the plaint are disposed of by passing a short Order that it is within the jurisdiction of the trial Court to allow or not to allow an amendment application and the discretion exercised by the trial Court is not normally interfered with. However, as the learned counsel for the petitioner has raised a legal point, I am passing this order in detail.