DEVINDER SEHDEV Vs. MALKIAT SINGH

JUDGEMENT

(1.) Defendants have filed the instant revision petition under Article 227 of the Constitution of India challenging order dated 19.8.2010, Annexure P/1, passed by learned Additional Civil Judge (Senior Division), Amritsar thereby allowing application Annexure P/3 moved by the Plaintiffs/Respondents for amendment of plaint.

(2.) Respondents filed suit against Petitioners for permanent injunction restraining Petitioners from alienating suit land in view of agreement to sell dated 9.3.2006 allegedly entered into by the Defendants with the Plaintiffs for sale of the suit land for '25,60,000/-out of which Plaintiffs paid '13 lacs as earnest money to the Defendants. By way of amendment, the Plaintiffs sought to seek the relief of possession of the suit land by specific performance of the aforesaid agreement by making necessary consequential averments. The said application has been allowed by the learned trial court vide impugned order Annexure P/1.

(3.) I have heard learned Counsel for the Petitioners and perused the case file.