- (1.) Leave granted.
(2.) In our view, this is a case in which the High Court, in its revisional jurisdiction, and the trial Court had fallen in grave error in refusing amendment of the plaint filed in a suit for eviction on the ground of arrears of rent.
(3.) The appellant, as a plaintiff, has filed the aforesaid suit in respect of Property No. 28, Varsha Sarvodaya Housing Cooperative Society, Hirapur post, Tatiband, Raipur, Chattisgarh against the tenant/respondent.;