RAGHUWANSH MANI Vs. LAKSHMAN PRASAD

JUDGEMENT

(1.) This is a writ petition under Article 227 of the Constitution converted from Civil Revision Application No. 1764 of 2008 filed under Section 115 of the Code of Civil Procedure.

(2.) The matter at dispute is the amendment made to the plaint in Partition Suit No. 288 of 1995 pending in the Court of Sub-Judge-VII, Siwan. In the pending suit, on 23rd July, 2007 the plaintiff filed application for amendment of the plaint. According to the plaintiff, there were certain typographical errors in the plaint which required correction.

(3.) The challenge in the present writ petition is confined to the amendment sought to be made in paragraph 14 of the plaint.