MS. MEERA Vs. RAM DEV SHARMA AND ANR.

JUDGEMENT

(1.) THE order impugned before this Court is the order dated 15.02.2010 vide which the application filed by the Plaintiff under Order 6 Rule 17 of the Code of Civil Procedure (hereinafter referred to as "the Code") seeking amendment of his plaint had been dismissed. A perusal of the record shows that the present suit is a suit for declaration and injunction; the prayer is that the GPA and the documents prepared by the Defendant No. 1 be declared null and void; by way of this amendment an additional prayer has been sought to be added in the original plaint; the said prayer reads as under:

(2.) A perusal of the plaint shows that nowhere in the entire body of the petition there has been description of aforenoted three shops by the Plaintiff; even if the prayer is allowed, the decree would be ineffectual as the details of the aforenoted three shops is nowhere given in the entire body of the plaint.