PARBHATI LAL Vs. DALIP SINGH AND ANOTHER

JUDGEMENT

(1.) Plaintiff Parbhati Lal, aggrieved by order dated 06.03.2010 (Annexure P-1), passed by learned Civil Judge (Junior Division), Mohindargarh, has filed this revision petition under Article 227 of the Constitution of India to challenge the said order. By the said order, trial court has allowed the application of defendant-respondents for amendment of their written statement. The dispute relates to ultimate inheritance of Thanu son of Dhokal. He had a son Jai Ram, who died during life time of Thanu. However, Thanu left behind Kishni as widow and Bhuri Devi as widowed daughter-in-law. Plaintiff claims to have got the suit property from Kishni Devi, whereas defendants claimed to have got the suit property from Bhuri Devi.

(2.) By way of amendment, defendants wanted to plead that Bhuri Devi performed karewa marriage with Kurda Ram. Defendants, by way of amendment, thus wanted to plead that they are sons of Bhuri Devi. Amendment application was opposed by plaintiff. However, the said application was allowed vide order Annexure P-1, which is under challenge in this revision petition.

(3.) I have heard learned counsel for the parties and perused the case file.