ROSHAN LAL KHANNA Vs. SHYAM LAL KHANNA

JUDGEMENT

(1.) Heard Sri Anuruddh Chaturvedi for the petitioner.

(2.) This petition has been filed against the order of Additional Civil Judge, (S.D.) dated 4.3.2016, allowing the amendment application of the plaintiff and order of District Judge dated 19.3.2016 dismissing the revision of the petitioner against the aforesaid order.

(3.) By the proposed amendment, the plaintiff sought to add some more facts in the plaint, saying that in between the lands shown in the plaint map by letters Rs. as well as in the share of Pyare Lal, 10 ft. wide land fell in the share of the plaintiff, which was necessary for the purpose of ladder going to the first floor of the house. The ladder shown by letters ...[VERNACULAR TEXT OMITTED]... and the land in the southern side of the main building, the share of plaintiff was 1/2. The relief clause was also amended, praying that the plaintiff be declared as owner of the land shown by letters ...[VERNACULAR TEXT OMITTED]... in the plaint map. The trial court after considering the objection of the petitioner, by order dated 4.3.2016 allowed the revision. The petitioner challenged the aforesaid order in Civil Revision No. Nil of 2016, which was dismissed at the admission stage by the order dated 19.3.2016. Hence, this petition has been filed.