A.P. Misra, J. - (1.) The present revision is being disposed of finally at the admission stage after serving the opposite parties.l Counter and re-joinder affidavits have been filed.
(2.) Heard learned counsel for the parties.
(3.) The present revision i directed against an order dated 19.2.1988 by which the trial Court has rejected the application of amendment in the plaint filed by the plaintiffs-applicants. The plaintiffs-applicants moved an application before the trial Court for amendment in the plaint by virtue of which in the relief clause instead of defendants 2 to 6, defendants 1 to 6 was sought to be added. It was averred that it has occurred by typing error and instead of defendants 1 to 6, it has been typed as defendants 2 to 6. There is no other amendment sought. However, the Court below rejected the application. Feeling aggrieved the present revision has been filed.;