MANPREET SINGH Vs. SURINDER SINGH AND ORS.

JUDGEMENT

(1.) Challenged in the present revision is the order dated 3.11.2014, passed by the learned Civil Judge, Junior Division, Nabha, vide which, an application of the plaintiff under Order 6 Rule 17 CPC for amendment of the plaint was dismissed. By way of amendment, the plaintiff wanted to plead that in the month of February 2014, the defendants in connivance with each other, have encroached upon the site of the passage marked as ABCD in the site plan, illegally and forcibly and therefore, plaintiff seeks mandatory injunction, directing the defendants to vacate the site of said passage.

(2.) I have heard learned counsel for the parties and have also carefully gone through the file.

(3.) While dismissing the application, the lower Court has made the following observations: - -