GURCHARAN SINGH Vs. SUKHDEV KUMAR

JUDGEMENT

(1.) The present revision petition has been preferred against the order dated 22.03.2016 passed by learned Additional Civil Judge (Senior Division), Phul in Civil Suit No.43 dated 31.03.2014 titled as Sukhdev Kumar versus Gurcharan Singh, whereby the application filed by respondent-plaintiff, for amendment of plaint, has been allowed.

(2.) The respondent-plaintiff has filed the suit for specific performance on the basis of agreement to sell dated 30.11.2009 executed by the petitioner-defendant in his favour for the sale of land measuring 10 Kanal 9 Marla as described in headnote of the plaint situated in village Kesar Singh Wala, Sub Tehsil Bhagta Bhaika, Tehsil Phul, District Bathinda. During the pendency of the said suit, respondent-plaintiff moved an application for amendment of the plaint, pleading therein that due to typographical mistake the total sale price and the remaining amount required to be paid were wrongly mentioned.

(3.) The said application was contested by the present petitioner-defendant.