RISAL SINGH Vs. LAL SINGH

JUDGEMENT

(1.) This revision- petition is against the order of Sub-Judge II Class, Karnal, dated 8th May, 1992 whereby his application for amendment of replication as been declined.

(2.) Briefly put, the plaintiff filed a suit for possession by means of pre-emption claiming superior right of pre-emption being co-sharer.

(3.) Defendant put in appearance and raised certain preliminary objections including that the plaintiff was not a co-sharer in the land out of which the impugned sale was made. However, in the written statement it was not explicitly stated that the land has been partitioned by the revenue authorities. Accordingly, the plaintiff filed the present amendment application seeking amendment of the replication. The amendment sought is as under:-