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Judgment
1 paragraphs · 111 words
1.
The Munsif''s refusal to allow the petition for amendment of plaint seems to me to be clearly erroneous. Giving more weight (as I ought) to the very recent decision of this Court in Penumarli Vasantarayadu v. Reddi Subbamma 22 Ind. Cas. 39 : 14 M.L.T. 588 : (1914) M.W.N. 98. than to the decisions of the Calcutta High Court in Charu Chundra Dutt v. Sarat Chundra Singh 8 Ind. Cas. 87 : 12 O.L.J. 537. etc., quoted by the learned Vakil for the petitioner, I refuse to interfere in revision u/s 315 of the Code of Civil Procedure. There will be no order as to the costs in this petition.