CHARKARWARTI AND ORS. Vs. GURPRIT SINGH AND ORS.

JUDGEMENT

(1.) BY this common order CR No. 7584 of 2011 and CR No. 7586 of 2011 are being disposed of as similar questions are involved in these revisions. The petitioners have invoked the jurisdiction of this Court under Article 227 of the Constitution of India for seeking to set aside the order dated 17.11.2011 (Annexure P -6) passed by the trial Court whereby application under Section 151 of the Code of Civil Procedure (CPC) for carrying out certain changes in the plaint for describing the detailed particulars of the land, has been declined.

(2.) PETITIONER in CR No. 7584 of 2011, is the grandson and petitioner Kishan in CR No. 7586 of 2011 the son of Giani Ram. The facts are being extracted from CR No. 7584 of 2011.

(3.) THE petitioner -plaintiff closed his evidence on 18.03.2011 and while the case was fixed for evidence of the defendants that the present application was filed for seeking amendment of the plaint on 13.05.2011. The trial Court allowed the application partly and during pendency of the instant petition, the evidence of the defendants has also been concluded.