RAM CHANDER Vs. RAMANAND & ANOTHER

JUDGEMENT

(1.) Plaintiff Ram Chander has filed this revision petition invoking Article 227 of the Constitution of India, assailing order dated 20.05.2011 passed by learned Civil Judge (Senior Division), Narnaul, thereby allowing application moved by defendants/respondents for amendment of written statement.

(2.) Plaintiff in the suit claimed to be owner in possession of the suit property bearing Ahata No.128 house No.153. The defendants in their written statement pleaded that they had purchased Ahata No.127 House No.152 from plaintiff's sons on 04.07.2000 through some writing for Rs.18,800/- (Rupees eighteen thousand eight hundred) and since then they are owners in possession thereof.

(3.) By way of amendment of written statement, the defendants sought to plead that Giana original owner of the suit property (bearing Ahata No.128 House No.153) had left the village and handed over its possession to predecessor in interest of the defendants and now defendants are in possession thereof whereas plaintiff has no concern whatsoever with the suit property. The said amendment has been allowed by the trial Court by impugned order dated 20.05.2011, which is under challenge in this revision petition.