RAM KUMAR Vs. DHANPATI

JUDGEMENT

(1.) Petition herein is for setting aside order dtd. 5/12/2022 (Annexure P-7) passed by Ld. Civil Judge (Sr. Division), Hisar, whereby an application for amendment of plaint, was dismissed.

(2.) Succinct facts first, as pleaded in the instant petition.

(3.) Learned counsel for petitioner would argue that amendment of plaint is required for avoiding multiplicity of litigation; the alienation of part of suit property on 13/8/2024 after filing of suit has material effect on the rights and obligations of parties; the amendment shall not change the nature of present suit; nor change the cause of action; it shall not cause any prejudice to defendants and that amendments is necessary for proper and just adjudication of controversy and ought to have been allowed.