SARDAR SOORJANSINGH Vs. OMPRAKASH

JUDGEMENT

(1.) Parties thorough their counsel.

(2.) The petitioner before this Court has filed the present petition being aggrieved by order dated 17.01.2012 passed by Additional District Judge in Civil Suit No.69-A/2010.

(3.) The facts of the case reveal that the defendants before this Court have filed a civil suit for declaration of title and the same is pending since 2012. In the suit, an application was preferred for amendment in the written statement and the trial Court has dismissed the application filed for amendment. The facts of the case further reveal that by way of amendment, the defendants wanted to raise a plea that the property in question was gifted by one Hazi Hasan to Bohra Samaj and because it is a gifted property, the seller was not having a right to sell the property.