TARLOCHAN SINGH Vs. BHAGWANT SINGH

JUDGEMENT

(1.) THIS revision is directed against order dated 20.8.1994 passed by senior Sub-Judge, Sangrur dismissing the application filed by the petitioner under Order 6 Rule 17 of the Code of Civil Procedure, 1908 (for short, 'CPC') for amendment of the plaint.

(2.) A perusal of the record shows that the petitioner filed suit for permanent injunction restraining the defendants/non-petitioners, who are none else than this brother and mother from interfering in his peaceful possession over the house/haveli situated in Krishna Basti, Sangrur by alleging that he had purchased the said house from Dalip Singh son of Santa Singh resident of Civil Lines, Patiala, who was general attorney of Gurbax Singh son of Gajjan Singh resident of Sangrur and that the defendants/non-petitioners were trying to forcibly take possession of the house in his absence. He also filed an application under Order 39 Rules 1 and 2 of the CPC.

(3.) AFTER hearing the Advocates representing the parties and considering their respective pleadings, the trial Court passed an order of injunction.