PURAN RAM Vs. BHAGURAM

JUDGEMENT

(1.) Leave granted.

(2.) This appeal relates to rejection of an application for amendment of plaint in a suit for specific performance of the agreement for sale passed by the High Court of Rajasthan at Jodhpur by which the High Court, in the exercise of its power under Article 227 of the Constitution, had reversed the order of the Second Additional District Judge, Bikaner allowing the application for amendment of the plaint.

(3.) On 18th of December, 1997, the plaintiff/appellant had filed a suit for specific performance of a contract to sell relating to 25 bighas of irrigated agricultural land in Chak No. 3 SLM, being Square No. 112/63, Colonization Tehsil Pungal, District Bikaner, Rajasthan (hereinafter called as "the suit property") and for permanent injunction.