LAWS(P&H)-2006-2-395

SARVANJIT SINGH Vs. DARSHANA RANI ALIAS DARSHANA KUMARI

Decided On February 20, 2006
SARVANJIT SINGH Appellant
V/S
DARSHANA RANI ALIAS DARSHANA KUMARI Respondents

JUDGEMENT

(1.) VIDE order under challenge, application of respondent No.1 to amend her plaint was allowed. Respondent No.1 filed a suit for declaration to the effect that alleged power of attorney, if any, in favour of respondent No.2 allegedly executed by her, be declared a fabricated document. It was further stated by her that if any transaction has been executed on the basis of abovesaid power of attorney, the same be also declared null and void. In written statement filed by defendant No.3, it was stated that he had become owner of the property in dispute, on the basis of sale deed executed in his favour, by attorney of the respondent No.1. At that stage, respondent No.1 moved an application for amendment of her plaint to lay challenge to the sale deed referred to above. It is specifically noticed by the Court below that execution of the sale deed, in favour of the petitioner was not in the notice of respondent No.1 when she filed her suit and necessity to amend the plaint has arisen, only after filing of the written statement wherein C.R. No.874 of 2006 factum of sale deed was mentioned. This Court feels that order passed is perfectly justified. Suit is at the initial stage and in allowing amendment of the plaint, Court below has not committed any illegality or irregularity. Ratio of the judgment in Mir Nivamath Ali Khan Vs. Commerial and Industrial Bank Ltd. And others, AIR 1969 Andhra Pradesh 294 is not applicable to the facts of the present case. Dismissed.