GURCHARANJEET SINGH ANAND Vs. PRITAM SINGH ANAND

JUDGEMENT

(1.) This is an application by the plaintiff under Order VI Rule 17 read with Order VII Rule 7 and Section 151 of Code of Civil Procedure for amendment of plaint to incorporate the subsequent facts and to rectify the typographical mistake in the plaint.

(2.) The plaintiff/applicant contended that he filed the suit for perpetual injunction seeking a restraint against the defendants from creating any third party interest in respect of the suit property No.N-120, Panch Shila Park, New Delhi and the restraining the defendants from dispossessing plaintiff from the portion in his occupation in the suit property.

(3.) The plaintiff has contended that the property bearing No. N-120, Panch Shila Co-operative House Building Society was constructed by his father after the allotment of the plot. The father of the plaintiff, Sardar Hanbans Singh Anand, died on 2nd July, 1984 and thereafter the property was nominally mutated in the name of defendant No.2.