MANJEET SINGH Vs. HARBANS SINGH

JUDGEMENT

(1.) The plaintiff filed the suit for dissolution of partnership of defendant No.3, rendition of accounts, partition and mesne profits and damages. Written statement was filed by the defendant Nos.1 and 2. No replication thereto was filed by the plaintiff. Admission/denial of documents is complete. Framing of issues and statement of plaintiff under Order X Rule 1 of the Code of Civil Procedure, 1908 was recorded on 10.05.2011.

(2.) The plaintiff has filed the present application Under Order VI Rule 17 read with Section 151 of the CPC seeking amendment of plaint. Mainly the plaintiff wants to add two additional prayers in the proposed plaint on the basis of additional facts stated in the amendment application.

(3.) Brief facts are that vide perpetual lease deed dated 20.2.1970 an industrial plot of land admeasuring about 572.22 sq yards at plot no. 18/1 Block A, Naraina Industrial Area, Phase II, New Delhi, was obtained from President of India in the name of M/s Commercial Glazing Works. Plaintiff and defendant Nos. 1 & 2 alongwith their father Late Shri Basant Singh signed the lease deed dated 20.2.1970. Shri Basant Singh expired on 1.4.2002. After his death, the partnership between Late Shri Basant Singh, the plaintiff and defendant No. 1came to an end by operation of law.