SANDEEP & ANOTHER Vs. SURESH KUMAR & ANOTHER

JUDGEMENT

(1.) Cm No.16580-CII of 2013

(2.) Plaintiffs have filed this revision petition under Article 227 of the Constitution of India impugning order dated 06.07.2013 Annexure P-4 passed by learned trial Court thereby dismissing plaintiffs' application Annexure P-3 for amendment of plaint.

(3.) Plaintiffs have filed suit vide plaint Annexure P-1 alleging that alleged agreement to sell dated 31.08.2004 said to have been executed by plaintiffs' father Mahabir-defendant respondent no.2 in favour of defendant respondent no.1-Suresh Kumar, was without consideration and judgment and decree dated 30.04.2007 passed in suit filed by defendant no.1 against defendant no.2 for specific performance of the said agreement and the consequent sale deed dated 31.010.2007 executed by Court official on behalf of defendant no.2 pursuant to execution proceedings, are illegal and null and void etc. Various other reliefs have also been claimed in the plaint.