SOHAN LAL Vs. HARDEV SINGH

JUDGEMENT

(1.) The challenge in the present revision petition is to the order dated 9.5.2013 (Annexure P-6), whereby the Additional Civil Judge (Senior Division), Phul has dismissed the application filed by the petitioner-plaintiff seeking amendment of the plaint by challenging two transfer deeds, alleged to have been executed by defendant No.1 in favour of his son Kaur Singh on 20.7.2009 and 18.6.2010.

(2.) Mr. J.K. Singla, learned counsel appearing on behalf of the petitioner submits that vide impugned order the trial Court has failed to notice the aforementioned averment categorically culled out in para 2 of the application and there is no adjudication of this fact despite the fact that the aforementioned transfer deeds have been admitted by defendant No.1 in the reply.

(3.) Mr. Binderjit Singh, learned counsel appearing on behalf of respondent-defendant Nos. 1 to 3 submits that the amendment has been sought at belated stage and the factum of these transfer deeds was in the knowledge of the petitioner-plaintiff.