DARSHAN LAL Vs. BALJIT KAUR

JUDGEMENT

(1.) DISMISSAL of the application for amendment of the plaint vide order dated 10.10.2012 (Annexure P -3) of the lower Court, is under challenge in this revision petition preferred by the plaintiff, petitioner herein.

(2.) A suit for seeking specific performance of agreement to sell dated 23.06.2008 regarding land in dispute, details of which have been mentioned in the plaint, is pending adjudication before the lower Court. In the plaint specific averment was made that Rs.20 lacs were paid in pursuance to the agreement to sell on 23.06.2008. This admission is sought to be deleted from the plaint.

(3.) THERE is figure of Rs.43 Lacs in the plaint claiming that this amount was paid. It is sought to be substituted by figure of Rs.23 Lacs by deletion of existing para No.6, it is sought to be substituted by paragraph as under: -