KULDEEP KAUR Vs. HARBANS SINGH

JUDGEMENT

(1.) Order dated 17.9.2014, vide which application for amendment of the plaint of the plaintiffs-petitioners herein, was dismissed, is under challenge in this revision petition.

(2.) During the pendency of the suit, when the case was at the final stage of conclusion of evidence by the defendants, an application was moved by the plaintiffs-petitioners to introduce an amendment that if during pendency of the suit, the plaintiffs are dispossessed from the suit property, then they would be entitled to possession as well.

(3.) Seeking support from a Division Bench judgment of Hon'ble Supreme Court of India in Abdul Rehman and anr. Vs. Mohd. Ruldu and Ors, 2012 4 RCR(Civ) 481, learned counsel for the petitioners has urged that all amendments which are necessary for the purpose to determining the real questions in controversy between the parties, should be allowed if it does not change the basic nature of the suit.