TEJINDER KAUR Vs. RAJINDER SINGH AND ANOTHER

JUDGEMENT

(1.) The controversy raised in the instant petition is seemingly short but one would have to travel through a maze of facts. Petition is directed against the order dated 14.3.2014 vide which the learned Trial Court has allowed the amendment of the plaint preferred by the present respondents. Two suits are pending inter se between the parties; one titled as Kartar Kaur vs. Ajit Singh etc. and the second titled as Rajinder Singh and others vs. Ajit Singh. Both have been consolidated and with the consent of the parties evidence is being recorded in the main suit i.e Kartar Kaur vs. Ajit singh.

(2.) The estate in question belongs to two brothers namely Naranjan Singh and Dayal Singh. One of the brothers Dayal Singh was unmarried and died on 3.12.1986 and mutation bearing no. 123 was recorded in favour of the surviving brother Naranjan Singh making him owner of the entire property measuring 55 kanals and 4 marlas.

(3.) Naranjan Singh married twice and from first marriage, he had a son namely Ajit Singh while from the second marriage he had a daughter namely Tejinder Kaur, the present petitioner. Ajit Singh had two sons namely Rajinder Singh and Parminder Singh who are defendants in the suit and also respondents herein.