DHARAMVEER KALIYA Vs. BASTICHAND S. BHANSALI

JUDGEMENT

(1.) This revision petition has been filed by the petitioner against the order dated 28-4-1979, passed by the learned Additional Munsif Magistrate, Jodhpur, whereby he has disallowed the application filed by the petitioner for the amendment of written-statement. The main reason for disallowing the amendment given by the trial Court vide order dated 28-4-1979 is that the amendments which were sought to be introduced in the written - statement, by the amendment application, are already on the record, and therefore, the said amendment will not, in any way assist in the decision on the question of validity of the notice, which is the subject matter of issue No. 3. After hearing the learned counsel for the petitioner, I am not satisfied that the impugned order would occasion a failure of justice or cause irrepairable injury to the petitioner. Therefore, there is no merit in this revision petition, and it is dismissed summarily. Revision dismissed.