LAWS(P&H)-2014-9-313

RAJINDER AND ANOTHER Vs. ROSHAN LAL AND OTHERS

Decided On September 19, 2014
RAJINDER AND ANOTHER Appellant
V/S
Roshan Lal And Others Respondents

JUDGEMENT

(1.) Petitioners Rajinder and Jarnail Singh have preferred this petition under Article 227 of the Constitution of India against respondents Roshan Lal etc. for setting the impugned order dated 03.09.2014, passed by the learned Civil Judge (Junior Division), Karnal vide which application under Order 6 Rule 17 read with Section 151 CPC for amendment of plaint filed by them has been dismissed.

(2.) Petitioners-plaintiffs (hereinreferred as 'the plaintiffs') filed an application under Order 6 Rule 17 read with Section 151 CPC for amendment of plaint submitting that they be allowed to amend the plaint for elucidating, elaborating and describing the property in question in the plaint. In reply to the said application, respondentsdefendants (hereinreferred as 'the defendants') submitted that the proposed amendment was very much in the knowledge of the plaintiffs since beginning and it would prejudice the defendants' rights. Entire amendment is sought with mischievous bent of mine. Learned trial Court vide impugned order dated 03.09.2014, dismissed the said application.

(3.) I have heard learned counsel for the petitioners and have gone through the record.