(1.) Vide this common order Civil Revision No.8262 of 2015 and Civil Revision No.8371 of 2015 are being disposed of as related issues are involved in both the petitions.
(2.) In Civil Revision No.8371 of 2015, order dated 16.05.2015 passed by Additional Civil Judge (Sr. Divn.) Mukerian, has been assailed whereby amendment of the written statement has been dismissed.
(3.) A suit for specific performance was filed by plaintiff Kishori Lal on the basis of agreement to sell dated 03.02.2010 against defendant No.1 Baldev Raj and defendant No.2 Sunita Devi. The suit property is 1 Kanal 1 Marla of land out of total 21 Kanals 13 Marlas of land situated in village Tohlu, Tehsil Mukerian, District Hoshiarpur. Sale deed dated 04.10.2010 executed by defendant No.1-Baldev Raj in favour of defendant No.2 Sunita Devi was also claimed to be null and void, illegal and ineffective against the rights of the plaintiff.