SUKHBIR Vs. JASODI NANDAN

JUDGEMENT

(1.) The present application has been filed for placing on record the amended memo of parties. Keeping in view the facts mentioned in the application, the same is allowed with all just exceptions. Amended memo of parties is taken on record. CR No.1398 of 2014

(2.) The present Civil Revision has been filed challenging the order dtd. 19/2/2014 by which, the application filed by the petitioner plaintiff with the prayer to amend the suit in view of certain facts which had come into existence, subsequent to the filing of the suit needed to be incorporated for proper adjudication of the controversy raised before the trial Court, was dismissed.

(3.) Learned counsel for the petitioner submits that the suit filed by the petitioner-plaintiff in January, 2008 seeking permanent injunction that he is owner in possession of the land in question and entries made in the revenue record were wrong. Learned counsel for the petitioner further submits that the issues were framed on 1/3/2013, which were further amended on 10/12/2013 and no evidence had been led so far by the parties concerned.