- (1.) In this revision petition, filed under Article 227 of the Constitution of India by defendant no. 2 Punjab National Bank, challenge is to order dated 18.09.2012 (Annexure P-1), passed by the trial court, thereby allowing application (Annexure P-2) moved by the respondents/plaintiffs for amendment of plaint and replication, subject to payment of Rs. 500/- as costs. Plaintiffs have filed suit against petitioner Bank for recovery of Rs. 3,00,000/-, on the basis of cheque amount of Rs. 3,00,000/- having not been paid to the plaintiffs by the defendant Bank.
(2.) In the original plaint, number of the cheque in question was mentioned as 450202 and serial numbers of the 100 cheques contained in the cheque-book were mentioned as 450201 to 450300. In amendment application (Annexure P-2), it has been alleged that correct number of the disputed cheque is 45202 and correct serial numbers of the 100 cheques are 45201 to 45300. It was alleged that there has been typographical error in mentioning the numbers in the original plaint and replication, which are sought to be corrected by amendment.
(3.) The application was opposed by defendants, having been moved at late stage i.e. at stage of rebuttal evidence and arguments.;