(1.) THE crux of the facts & material, culminating in the commencement, relevant for deciding the instant petition and emanating from the record, is that initially, Dan Singh son of Chagar Singh and others plaintiffs (for brevity the original plaintiffs ) had instituted a civil suit against respondents -defendants Nirbhai Singh son of Partap Singh and others (for short the original defendants ) for a decree of declaration to the effect that they are co -sharers/co -owners of the land in dispute, situated in the revenue estate of village Machaki Mal Singh, Tehsil and District Faridkot and are entitled to depict their separate shares in the relevant revenue record. The original defendants contested the claim of original plaintiffs, filed the written statement, stoutly denied all the allegations contained in the plaint and prayed for dismissal of the suit.
(2.) DURING the pendency of the suit, the application moved by the original contesting defendants No.1 to 4 for amendment of written statement was accepted by the trial Court, by way of impugned order dated 23.2.1994.
(3.) AGGRIEVED thereby, petitioners Gurbachan Singh and others, LRs of original plaintiffs, have preferred the present petition, invoking the revisional jurisdiction of this Court under Section 115 CPC.