(1.) The challenge in the present revision petition is to the order passed by the learned trial Court on 26.8.2010, whereby the plaintiffs have been permitted to correct the date of sale in the plaint as 7.2.1975.
(2.) The plaintiff-respondents filed a suit for possession relying upon the purchase of the property vide sale deed dated 7.12.1975. By way of amendment, the plaintiffs wish to correct the date of the sale deed as 7.2.1975.
(3.) Learned Counsel for the petitioner has vehemently argued that the objection regarding the date of sale was taken in the written statement, but the plaintiffs filed replication and reasserted the date of sale in their favour as 7.12.1975. Therefore, the plaintiffs cannot be permitted to amend the plaint so as to correct the date of sale deed as 7.2.1975.