BABA PANCHAM PURI Vs. ZILE SINGH

JUDGEMENT

(1.) THE conspectus of the facts and material, culminating in the commencement, relevant for deciding the instant revision petition and emanating from the record, is that, initially, Zile Singh and Rajender Kumar ss/o Munshi Ram respondent -plaintiffs (for brevity "the plaintiffs") have instituted the civil suit against Baba Pancham Puri, chela of Baba Budh Puri, Chela Ravi Puri petitioner -defendant (for short "the defendant") for a decree of declaration to the effect that they have become the owners and in possession of the land in litigation, by virtue of Section 8 of The Punjab Tenancy Act, 1887 read with Sections 2 (a), (f) and 3 of The Punjab Occupancy Tenants (Vesting of Proprietary Rights) Act, 1952. The defendant contested the suit, 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 filed by the plaintiffs for amendment of plaint under Order 6 Rule 17 C.P.C was accepted by the trial Court, by means of impugned order dated 7.11.2013 (Annexure P1).

(3.) AGGRIEVED thereby, the petitioner -defendant has preferred the present petition, invoking the superintendence jurisdiction of this Court under Article 227 of the Constitution of India.