NATHU LAL Vs. JITENDRA SINGH

JUDGEMENT

(1.) By way of the present writ petition, the petitioner has challenged the order dated 17.08.2019, passed by learned Additional Civil Judge and Judicial Magistrate, Pratapgarh (hereinafter referred to as 'the Trial Court'), vide which petitioner's application dated 05.11.2015, filed under Order VI Rule 17 of the Code of Civil Procedure has been dismissed.

(2.) Succinctly stated, the fact pertinent are that the petitioner filed a suit for permanent and mandatory injunction in the year 2014. The issues in the suit were framed on 01.07.2015. When the case was at the stage of petitioner's evidence, he moved the subject application on 05.11.2015, inter alia praying that he be permitted amend para No. 1 of the plaint to the effect that expression "100 years" be inserted.

(3.) The amendment sought by the petitioner is reproduced hereunder:-