NEW DREAMLAND ESTATE & ANOTHER Vs. NAINA SAAGI

JUDGEMENT

(1.) Heard the rival contentions regarding validity of the impugned order dated 19.7.2014, passed by learned Civil Judge (Sr. Div.), Dehradun, whereby amendment application, moved by the plaintiff on 19.5.2014, was rejected.

(2.) It transpires that an Original Suit No.580 of 2003 was filed by the plaintiffs seeking perpetual injunction on the property, in question, against the sole defendant Smt. Naina Saagi. The basis of the suit was disclosed in the form of two sale deeds dated 23.6.2003 allegedly executed by the power of attorney holder of Smt. Naina Saagi.

(3.) It is very crucial to note that such power of Attorney was none other but the plaintiff no.2 Mr. Vinay Chhabra himself who executed both the sale deeds in the name of Institution, raised by himself, under the title of "New Dreamland Estate," whereof he himself was the owner.