BALDEV SINGH Vs. MANOHAR SINGH

JUDGEMENT

(1.) Leave granted.

(2.) An order rejecting an application for amendment of a written statement passed by the Additional Civil Judge (Senior Division), Nawanshahar, Punjab and Haryana and affirmed by a learned Judge of the Punjab and Haryana High Court, is now under challenge before this Court by way of a Special Leave Petition under Article 136 of the Constitution of India filed at the instance of the defendants/ appellants excepting the Respondent No.2 herein.

(3.) A suit has been filed by the plaintiff/respondent No.1 (Manohar Singh) for a declaration that he is the owner and in possession of 40 Kanals and 15 Merlas comprised in Kh. No. 16(8-0), 17(8-0), 19(8-0), 20/1(7-4), 25/1(1-11) of rect No.19 of Khewat No.212 Khatauni No. 263 as fully described to the schedule of the plaint. ( hereinafter referred to as "the suit property").