OM SWARUP Vs. BADAN SINGH

JUDGEMENT

(1.) Since a very short point is involved, I have heard the learned counsel for the parties and proceed to decide the revision petition itself.

(2.) This revision petition under Section 115 of the Code of Civil Procedure is directed against the order of the Sub Judge, Delhi dated 30th July 1987 whereby the application of the petitioner under Order 6 Rule 17 of the Code of CiviF Procedure amendment of the plaint was dismissed.

(3.) The plaintiff-petitioner filed a suit being suit no. 257/82 in the court of the Senior Sub Judge, Delhi for permanent injunction against the defendants i.e. the respondents herein claiming exclusive possession of the land in question in view of the agreement between the plaintiff and defendant no. 3'. In the written statement filed by the defendants, they denied having entered into any such arrangement/agreement between the plaintiff and defendant no. 3. The plaintiff petitioner, therefore, by way of the amendment application wants to add para l4A of the plaint claiming adverse possession of the land in question as an alternative plea.