TRILOK RATHORE Vs. KANHAIYA GIDWANI AND OTHERS

JUDGEMENT

(1.) Heard Shri A.P. Srivastava, learned counsel for the applicant and Shri Gaurav Sharma, learned counsel for the contesting plaintiff opposite parties.

(2.) By means of the present revision filed under Sec. 115 CPC, the order dated 4.8.2010 passed by the Additional District Judge, Court No. 7 Agra in Original Suit no. 456 of 2003 whereby he has allowed the plaintiff to amend the plaint by incorporation of additional relief therein, has been challenged.

(3.) The plaintiff opposite party No. 1 has instituted a suit for cancellation of sale deed and mandatory injunction against the defendant no. 1 and his associates, agents, the servants etc. directing him to remove the malva of the construction from the the property in dispute and to handover the plot in question to the plaintiff after restoring the same to its original position.