RAVINDER KUMAR Vs. KRISHNA DEVI AND OTHERS

JUDGEMENT

(1.) Heard the submission made by the learned counsel appearing for the Revision petitioner.

(2.) Aggrieved by the order passed by the trial Court permitting the plaintiff to amend the plaint, the defendant has come up with the present Civil Revision.

(3.) The defendant laid a suit praying for declaration to the effect that he is in actual cultivating possession of the suit land. He has also sought for permanent injunction as well as prohibitory injunction.