NISHAN SINGH Vs. AJIT SINGH

JUDGEMENT

(1.) By way of present revision petition, challenge has been made to an order dtd. 2/9/2019 passed by the Court of Additional Civil Judge (Senior Division), Baba Bakala Sahib; whereby prayer made at the instance of petitioner/ plaintiff, (hereinafter referred to as'the petitioner) seeking amendment of plaint so as to incorporate three khasra numbers has been declined.

(2.) Facts leading to the present case are that the petitioner filed a suit for declaration claiming himself to be owner to the extent of 1 kanal 1 marla out of 63 kanals 17 marlas of land owned by the respondents/ defendants (hereinafter referred to as'the respondents') as detailed in para 1 of the plaint.

(3.) The suit was filed in September 2016. Issues were framed thereafter in January 2018. Evidence of the petitioner was concluded in July 2019; whereas that of respondents in August 2019 and thereafter, when the suit was fixed for final arguments, an application seeking amendment of plaint so as to include three khasra numbers allegedly forming part of the land owned by respondents came to be filed at the instance of petitioner.