BRIJ MOHAN Vs. GURDEV SINGH AND OTHERS

JUDGEMENT

(1.) PETITIONER -plaintiff by filing this revision petition under Article 227 of the Constitution of India has assailed order dated 27.09.2013 (Annexure P -7) passed by trial Court thereby dismissing application Annexure P -5 dated 26.07.2013 filed by plaintiff -petitioner for amendment of plaint (Annexure P -1). The plaintiff has alleged in plaint Annexure P -1 that the disputed site measuring 25' X 65' is owned by him and his brother proforma defendant No. 3. The plaintiff has sought relief of possession of the suit property.

(2.) IN amendment application Annexure P -5, the plaintiff sought to claim alternative relief of separate possession by partition of the said suit property. Necessary facts in this regard are also sought to be pleaded by amendment.

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