MAHENDER SINGH TEHLAN Vs. NIRMLA DEVI

JUDGEMENT

(1.) DEFENDANTS no. 1 and 2 have filed this revision petition under Article 227 of the Constitution of India impugning order dated 03.05.2013 (Annexure P-5), passed by the trial court, thereby dismissing application (Annexure P-3), moved by the petitioners for amendment of their written statement (Annexure P-2).

(2.) IT is unfortunate litigation among family members. Suit has been filed by respondents no. 1 and 2/plaintiffs. Petitioners and proforma respondent no. 9 (defendants no. 1 to 3) are sons of Chander Bhan, whereas plaintiffs and defendants no. 4 and 5 (respondents no.1 to 4) are daughters of Chander Bhan, whereas respondents no. 5 to 8 (defendants no. 6 to 9) appear to be legal heirs of Jaswanti ­ another daughter of Chander Bhan.

(3.) PLAINTIFFS , by filing reply (Annexure P-4), opposed the amendment application and controverted the averments made therein.