SHREENIWAS SINGH Vs. RAMNIWAS SINGH

JUDGEMENT

(1.) The petitioner, who is plaintiff in Title Suit No.48 of 2013, is aggrieved of order dated 04.03.2017 by which amendment in the plaint has been declined by the trial judge.

(2.) At the outset it needs to be indicated that at the time when the plaintiff filed an application for amendment, by that time issues in the suit were not settled. The plaint was presented on 19.02013, the defendant has filed his written statement on 17.05.2014 and the amendment application was filed on 03.11.2014.

(3.) Order VI Rule 17 CPC which permits amendment in the pleadings at any stage of the proceedings is founded on the principles of equity, justice and good conscience.