GURMEET SINGH Vs. SANTOKH SINGH AND ORS.

JUDGEMENT

(1.) BOTH the revision petitions refer to the same subject mater. They also arise out of interim orders passed in the same suit and hence they are taken up together. C.R. No. 1478 of 2012 is at the instance of the plaintiff, who sought for amendment of the plaint contending two important matters. One, the description of the property given in the plaint contain some typographical error with reference to the khasra numbers and it did not reproduce correctly the khasra numbers as found in the agreement of sale and therefore, the description of property would require to be corrected. The second amendment which the plaintiff was seeking was that the agreement dated 16.12.2005 was sought to be enforced and the amendment was sought to the effect that the right of the plaintiff was in the manner protected in the subsequent document which had made reference to the earlier document. One of the parties in the agreement dated 16.12.2005 was not even party in the subsequent agreement dated 09.04.2007. The suit was filed on 08.04.2010 and the written statement was filed on 14.09.2010. The application for amendment was filed on 09.10.2010 that is, even before the issues are framed and before the trial had commenced. The plaintiff was attempting to therefore bring amendment; (i) to rectify a clerical error and (ii) to incorporate a reference to an earlier document which was being sued upon. The defence was that one of the parties to the earlier agreement was not even a party in the subsequent document and therefore, this fact cannot be pleaded. It was also stated that at the time when the application for amendment was made on 09.10.2010 more than three years had elapsed from the first document dated 16.12.2005 and therefore, the claim with reference to enforcement of rights under earlier document was barred by limitation. It was also contention of defendants that the amendment was brought with reference to facts which were clearly within the knowledge of the plaintiff and therefore, by the amending provisions of Order 6 Rule 17 CPC, the amendment cannot be brought.

(2.) THE Court below had accepted the contention and dismissed the petition for amendment. It appears that there was also yet another application filed for amendment at the instance of person who claimed as an assignee from the plaintiff and sought for impleadment to bring amendment incorporating all these details which were denied in the earlier application. When that application for amendment was allowed to provide for an impleadment of the assignee of plaintiff's interest, the defendant has come on revision in C.R. No. 458 of 2013.