ARVIND GARG Vs. NEETA SINGHAL

JUDGEMENT

(1.) The plaintiff has filed the present suit for declaration, permanent and mandatory injunction against the plaintiff's wife, the defendant. The plaintiff contends that in the period 2002 to 2009 from his own source of income and funds, he purchased several movable and immovable properties. It is further averred that some of the immovable properties were purchased in the joint name with the defendant, his wife, while some properties were purchased in the single name of the defendant out of love and affection. Hence, he has filed the present suit claiming exclusive ownership of the suit properties and seeking a declaration to declare him the owner of the said movable and immovable properties.

(2.) The present application is filed under Order 6 Rule 17 CPC for amendment of the plaint.

(3.) It is stated in the application that the plaintiff had filed IA No.13237/2010 under Order 1 Rule 10 CPC for impleadment of the daughter of the parties as a necessary and proper party. This application was allowed on 05.07.2011. It is stated that pursuant to impleadment of additional defendant under Order 1 Rule 10 CPC as a consequence thereof, the existing plaint requires to be suitably amended as provided under Order 1 Rule 10 (4) CPC. It is further stated that the defendant has in the written statement taken various objections.