KANWAR SINGH Vs. DHARAM PAL AND OTHERS

JUDGEMENT

(1.) Plaintiff Kanwar Singh, aggrieved by order dated 20.05.2011 (Annexure P-1), passed by learned Civil Judge (Junior Division), Bhiwani, thereby dismissing plaintiff's application (Annexure P-3) for amendment of plaint, has filed this revision petition under Article 227 of the Constitution of India to challenge order Annexure P-1.

(2.) Plaintiff has filed suit claiming that he has 1/6 th share in the suit land and is owner in possession thereof, having acquired occupancy rights maturing in ownership rights and also as legal heir of Sarja (since deceased).

(3.) By way of amendment, plaintiff-petitioner wants to rectify some clerical/typographical errors, as detailed in sub-paragraphs B, C, D and E of Paragraph 5 of the amendment application (Annexure P-3). In addition to it , the plaintiff also wants to plead that he has 1/4th share instead of 1/6th share in the suit land. The plaintiff also wants to plead that decree dated 10.10.l994 passed by Assistant Collector First Grade, Loharu in suit for occupancy rights is null and void because it was obtained against dead person Sarja Devi, who had died issueless on 08.07.1978. Various other details are also sought to be pleaded including details regarding shares of different co-sharers in the suit land.