GURINDESH SANDHU Vs. KIRRON KHER

JUDGEMENT

(1.) This invocation by way of revision petition under Article 227 of the Constitution of India has come about from petitioners numbering three, Gurindesh Sandhu and others whereby a challenge has been made to order dtd. 21/8/2018 (Annexure P5) of the Court of Civil Judge (Senior Division), Chandigarh by virtue of which their application under Order VI Rule 17 CPC read with Sec. 151 CPC for amendment of the plaint stood dismissed.

(2.) Heard Mr. Arihant Jain, Advocate for the petitioners; Ms.Hemani Sarin, Advocate for respondents No.l and 2, and perused the records of the case.

(3.) It is over an estate of Lt. Col. Thakar Singh who happens to be father of three children namely Amardeep Singh (son) sincedeceased; Kirron Kher and Kanwaldeep Kaur alias Kanwal Thakar Singh (daughters) dispute had arisen. Admittedly, Lt. Col. Thakar Singh was owner of House No.65, Sector 8-A, Chandigarh and has since died on 8/11/2016 during the pendency of the civil suit in question which is for declaration to the effect that the transfer deed dtd. 21/9/2007 is illegal, null and void as well as consequential decree of permanent injunction restraining defendants from alienating l/3rd portion of the house in question.