SARVJIT SINGH BEDI Vs. ROMESH KUMAR

JUDGEMENT

(1.) ORDER dated 14.11.2014, whereby application filed by the plaintiff -revisionist, [petitioner herein] has been dismissed by the lower Court is under challenge, in this revision petition.

(2.) A civil suit had been filed by the plaintiff, petitioner herein, for declaration, challenging judgment and decree dated 22.10.1992 based on agreement to sell dated 26.09.1988 in a suit titled Romesh Kumar Vs. Smt. Lajwanti and Manjit Singh. Ancillary relief of permanent injunction etc. had also been claimed. Basis of suit of the plaintiff is mortgage deeds dated 16.12.1974 and 16.4.1975. It is also claimed that vide rent deed dated 16.4.1975, owner Behara Singh had rented out the premises to Smt. Harjit Kaur, mother of the petitioner -plaintiff. It is claimed that the documents of the petitioner take precedence over all the documentary and oral evidence produced in the suit resulting in passing of the impugned decree of 22.10.1992 and thus, the decree should be set -aside.

(3.) BY way of amendment of the plaint, completely a new case is sought to be set -up claiming that information received under the Right to Information Act, 2005 has made the petitioner wise and making it necessary to these facts to be brought in the plaint requiring amendment. Para No. 11 -A is sought to be added in the plaint, which for ready reference, is reproduced as below: -