- (1.) Leave granted.
(2.) An application under Order 6, Rule 17 of the Civil Procedure Code for amendment of the plaint was filed by the appellant in the Court of Additional Civil Judge (Sr. Division), Nakodar. The amendments sought for by him were as follows: First the plaintiff be allowed to amend the wrong written word '139K-Omls' at fourth line of headnote of plaint at page-2, with correct word '139k-5mls' in place of '139k-Omls'.
(3.) The plaintiff be also allowed to amend the wrongly written word '60k-17-1/2 mls' and word '121k-15mls' mentioned at Sr. No. b in headnote of plaint with correct words respectively with word '61k-2- 1/2m' and '122k-5mls' respectively and plaintiff be also allowed to add kh. No. 567(0-10) at the end of last line of Sr. No. b of headnote, which was left unwritten.;