PIRTHI Vs. SANTU AND ORS.

JUDGEMENT

(1.) Petitioner, herein, filed civil suit No. 22P-C of 2012 in the trial Court against the-respondents for partition of the suit property more fully described in the cause title of the plaint. The latter, in para 2 in their written statement averred that respondent No. 1 has sold the suit property to Sita Ram resident of Jamawari, Tehsil Hansi, District Hisar. On the basis of this averment, the petitioner filed application under Order 1 rule 10 CPC and under Order 6 rule 17 CPC read with Section 151 of CPC for production of documents. In reply, respondent No. 1 replied that sale has been done without sale agreement.

(2.) Confronted with this situation, the; petitioner, herein, filed application under Order 1 rule 10 CPC and under Order 6 rule 17 CPC read with Section 151 CPC, for impleadment of Sita Ram as defendant No. 3, as also for carrying out following amendments, as para 7(A), which reads as under:--

(3.) So, it was averred that the proposed amendment, as also the impleadment of the said Sita Ram are essential in the changed scenario. Consequently, prayer for acceptance of application was, thus made.