AVTAR SINGH Vs. MOHAN SINGH AND ORS

JUDGEMENT

(1.) Plaintiff No. 1 Avtar Singh has filed the instant revision petition under Article 227 of the Constitution of India to assail order dated 12.10.2009, Annexure P/4 passed by learned Additional Civil Judge (Senior Division), Hoshiarpur thereby dismissing application Annexure P/1 for amendment of plaint.

(2.) Petitioner and proforma Respondents No. 3 to 5 have filed suit against Respondents No. 1 and 2 regarding land of khasra No. 275/1 which has also been described by boundaries and has also been depicted in red colour by letters ABCD in site plan Ex. P2 by the Plaintiffs.

(3.) By amendment the Plaintiffs want to delete the description of the suit property of khasra No. 275/1 by way of boundaries and as depicted in the site plan and want to retain the description by way of khasra No. 275/1 only.