Ram Chand Gupta, J. - (1.) PETITIONER has invoked supervisory jurisdiction of this Court under Article 227 of the Constitution of India for quashing of order dated 21.10.2011 passed by learned Additional District Judge, Ludhiana, vide which application for correction/amendment in the plaint was allowed.
(2.) I have heard learned counsel for the petitioner and have gone through the whole record carefully including the impugned order passed by learned trial Court. Briefly stated, respondent -plaintiff filed this suit for recovery of Rs. 6,82,449.61 against the present petitioner. The suit was filed through Manmohan Singh, General Manager of respondent -Corporation. Suit was contested by present petitioner -defendant. Case was at the stage of evidence of respondent -plaintiff when the present application was filed. The only prayer made by respondent -plaintiff in the application is to correct the designation of Manmohan Singh as General Manager(Administration) instead of General Manager (Legal) as has been mentioned on the stamp affixed on the plaint on the ground that Manmohan Singh was holding dual charge of General Manager(Legal) as well as General Manager (Administration) and that inadvertently wrong stamp was affixed on the plaint.
(3.) APPLICATION was allowed by learned trial Court by observing that the other party can be compensated by way of cost.;