KEHAR SINGH Vs. HUKAM SINGH AND ANOTHER

JUDGEMENT

(1.) DEFENDANT has approached this Court by way of instant revision petition under Article 227 of the Constitution of India assailing order dated 03.10.2013 (Annexure P -5), thereby dismissing application (Annexure P -3) filed by the defendant -petitioner under Order 1 Rule 10 of the Code of Civil Procedure (in short -CPC) and for consequential amendment of title of plaint, by impleading legal representatives (LRs) of Rati Ram (since deceased) as party to the suit/counter -claim. Respondents -plaintiffs have filed suit against defendant -petitioner vide plaint (Annexure P -1) for possession of suit land comprising of Khasra No. 2706 and for mesne profits.

(2.) THE defendant, in his written statement, made counter -claim of mesne profits regarding land of Khasra No. 2707, which was allegedly on lease with the defendant from Rati Ram (since deceased).

(3.) I have heard counsel for the petitioner and perused the case file.