(1.) Instant revision petition has been filed under Article 227 of the Constitution of India for quashing the order dated 24.07.2012 (Annexure P/3) passed by the learned Civil Judge (Junior Division), Charkhi Dadri, whereby application filed by the petitioner under Order 6 Rule 17 CPC for amendment of the plaint, has been dismissed.
(2.) Brief facts of the case are that petitioner/ plaintiff and the proforma respondents filed a suit for declaration against the defendants to the effect that the plaintiffs are owner in possession of land as detailed in the head note of the suit. After notice, the contesting respondent defendants filed written statement. In para no.2 of the written statement, it was revealed that the defendants have sold some portion of the suit land vide sale deed no. 4814 dated 08.03.2010 to Smt. Sunita Devi, Kavita Devi and Parmila Devi. The plaintiffs immediately after filing the written statement, filed an application under Order 6 Rule 17 read with Section 151 CPC seeking amendment in the suit. The same has been dismissed by the trial Court vide order dated 24.07.2012 (Annexure P/3). Hence, this revision petition.
(3.) I have heard learned counsel for the parties and perused the record.