JASWINDER KAUR Vs. MAJOR SINGH AND ANR

JUDGEMENT

(1.) This is defendant's revision petition against order dated 14.07.2015, dismissing the application of the defendant-petitioner for recalling the witnesses examined by the plaintiff, prior to the amendment of the plaint.

(2.) Learned counsel for the petitioner submits that by virtue of amendment, the plaintiff-respondent No.1 has been permitted to incorporate a plea, in the alternative, for joint possession pursuant to the declaration of sale deed as null and void and for recovery of Rs. 7,50,000/- by rendition of accounts from defendant No.2.

(3.) On asking of the Court, the petitioner has placed on record Annexures P-3 to P-7, copy of the plaint, written statement, amended plaint etc.