SUMER SINGH Vs. KASHI RAM

JUDGEMENT

(1.) Plaintiffs filed a suit for declaration claiming themselves to be owners -in -possession over the land in suit. They also challenged the change in Khasra Girdawari in favour of the Defendant, being illegal and against the factual position.

(2.) Notice of the suit was issued to the Defendant, who contested the suit.

(3.) During the pendency of the suit and that too after the Plaintiffs examined two witnesses, an application was filed for the amendment of the plaint. In the application, it was stated that Plaintiffs No. 1 and 2 are dead and so their names be deleted and their legal representatives be brought on record. The other amendment sought was that one of the Plaintiffs has been described as Shrimati Varinder Kanwar whereas it should have been Narinder kanwar. The third amendment sought was to add names of certain persons as proforma Defendants.