KRIPAL SINGH Vs. TRILOK FARMS PVT. LTD.

JUDGEMENT

(1.) This revision under Section 115 C. P. C. is directed against the order dated 10-7-2012 passed by the Civil Judge (Senior Division) Dehradun in Original Suit No. 148 of 2005, M/s Trilok Farms Pvt. Limited Vs. Virendra Kumar Goyal and others.

(2.) By the order impugned, the amendment application (paper no. 74-A1, and the delay condonation application (paper no. 72-C2) have been disposed of. The amendment application has been allowed subject to payment of cost of Rs. 500/- and the plaintiff-respondent no. 1 has been directed to carry out the amendments within a period of three days.

(3.) A suit bearing Suit No. 148 of 2005 has been instituted by the plaintiff-respondent no. 1 M/s Trilok Farms Ltd. Against defendants Virendra Kumar Goyal and seven others for declaration, mandatory injunction and for possession. In the plaint, the plaintiff has mentioned the role of defendant no. 3 quite distinct from that of defendant no. 8.