MOHAR SINGH YADAV Vs. MAHENDRA SINGH JAIN

JUDGEMENT

(1.) Heard Sri Ramendra Asthana on behalf of revisionists and perused the record.

(2.) This is defendants' revision against an order dated 18.03.2016 passed by the Additional Civil Judge (Sr. Div.), Court No.4, Agra in Original Suit No. 818 of 2013 by which plaintiffs' amendment application 34 Ka, alleging dispossession during pendency of suit, to amend the plaint so as to add the relief of mandatory injunction to restore possession to the plaintiffs as also to pay mesne profits at the rate of Rs. 25,000/- per month, has been allowed.

(3.) The necessary facts of the case are that Original Suit No. 818 of 2013 was instituted by the plaintiff-respondents for permanent prohibitory injunction against the defendants in respect of property shown in the plaint by letters A, B, C, D and E comprising land in Khasra No. 651 and Khasra Nos. 648, 649, 652 and 654, situated at Mauza Kakretha Mustakil, Tehsil and District Agra.