LAWS(DLH)-2011-11-161

MADAN LAL KHANNA Vs. LAKSHMI VILAS BANK LTD

Decided On November 02, 2011
Madan Lal Khanna And Another Appellant
V/S
Lakshmi Vilas Bank Ltd. And Respondents

JUDGEMENT

(1.) BY this order, I shall dispose of the pending application, being I.A. No. 11454/2006, filed by the plaintiff under Order 6 Rule 17 CPC read with Section 151 CPC for amendment of the plaint. The amendments sought by the plaintiffs are mentioned in para 12 of the application.

(2.) ORIGINALLY , the plaintiffs filed the suit for declaration, permanent and mandatory injunction against the two defendants, namely, Lakshmi Vilas Bank Ltd. and Canara Bank. The following reliefs were sought by the plaintiffs as per the plaint filed in the year 2004:

(3.) THE said order was challenged by the plaintiff in appeal, being FAO(OS) No.209/2004, which was disposed of by order dated 03.03.2005 allowing the respondent No.1 to vacate the premises and pay rent for the period for which the respondent No.1 was in occupation of the premises. Both the parties also preferred Special Leave Petitions which were disposed of by order dated 19.02.2007. The operative portion of the order reads as under: