- (1.) Leave granted.
(2.) Judgment of the High Court passed u/s. 115 of the Code of Civil Procedure confirming the order passed by the Additional Munsif is in challenge in this appeal. The High Court has approved of the amendments which were permitted to be made by the trial Court.
(3.) Learned counsel appearing on behalf of the petitioner herein assails both the judgments stating that the said amendment application was liable to be dismissed on the ground that it permitted the plaintiffs to include a time-barred claim and secondly it was hopelessly belated and as such the plaintiffs lacked bona fides.;