JUDGEMENT
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(1.)ORDER :- Rule. Mr. A.J.Patel waives service of rule on behalf of respondents. In the facts of the case at the request of and with the consent of the parties, the matter is ordered to be heard today.
(2.)The petitioners-plaintiffs filed suit praying for declaration that the property in dispute, namely agricultural land admeasuring 1 acre and 10 goonthas and a residential house, belong to the plaintiffs and for injunction that respondents-defendants be restrained from interfering with the possession of the plaintiffs. The respondents-defendants appeared in the suit and resisted the claim of the plaintiffs on facts as well as on law points. Before commencement of recording of oral evidence, the plaintiffs filed application being Ex.40 for amendment in the plaint. The plaintiffs alleged that the suit was with respect to ancestral property and by mistake the plaintiffs omitted to write that the father of the plaintiffs had 1/2 share in the property. For the reasons stated in the application for amendment, the petitioners prayed that the petitioners be permitted to pray for declaration as regards the nature of the property and partition of the same.
(3.)The trial Court rejected the application as per its order dated September 2, 1988 mainly on the ground that the application for amendment was submitted at a late stage and also on the ground that it lacked in bona fides. It is against this order that the revision application is filed by the petitioners-plaintiffs. As far as the lack of bona fide is concerned, there is nothing to show that the application has been filed by the plaintiffs with an ulterior purpose or with mala fides. The petitioners have categorically stated that it was by mistake that the plaintiffs did not mention about the nature of the property i.e. whether it was the ancestral property or self-acquired property. If an error is committed by the litigant himself or by the advocate of the litigant in drafting the pleadings, the error can be rectified at any stage of the suit. Simply because there is delay, party cannot be denied a just relief on the ground that it is not in conformity with the rules of procedure. Rules of procedure are enacted with a view to do justice between the parties. The object of the procedure is to see that the disputes between the parties are adjudicated in just, fair and reasonable manner. The procedural law is not a penal enactment with view to impose penalty or inflict punishment on the parties on account of their mistakes or on account of the mistakes of their advocates.
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