DARSHAN SINGH Vs. GOVERNING COUNCIL KHALSA COLLEGE SOCIETY

JUDGEMENT

(1.) THIS is defendant's revision petition challenging the impugned order whereby the plaintiff -respondent has been allowed to amend the description of the property.

(2.) COUNSEL for the petitioner has vehemently argued that the amendment as allowed by way of the impugned order is erroneous and against the well settled principles of law as settled by the Hon'ble Supreme Court in Vidyabai and Ors. v. Padmalatha and Anr., 2009(1) RCR (Civil) 763 as according to him the trial has already commenced and, therefore the amendment cannot be allowed.

(3.) I have heard learned counsel for the petitioner.