SATNAM KAUR Vs. GURMAIL KAUR AND OTHERS

JUDGEMENT

(1.) Present revision petition under Article 227 of the Constitution of India for setting aside order dated 9.7.2015 [Annexure P/3] passed by Civil Judge, Junior Division, Bathinda whereby, application under Order VI Rule 17 of Code of Civil Procedure for amendment of plaint was dismissed.

(2.) Relevant facts of case, that plaintiff and defendants are owners in possession of the suit land wherein the plaintiff is having 1/5th share. As per plaintiff, because of some inadvertence, the property which was purchased with the funds of joint family could not be mentioned in the heading of the plaint and thus, the applicant-petitioner wanted to include the said property in the plaint.

(3.) The application was contested by the defendants-respondents No. 1 to 3 on the ground that the property for which the application has been made, is a self-acquired property of the respondent No.1 and the land comprising Khasra No. 917/754/2 min was inherited by respondent no.1 from her parents and the plaintiff was not having any concern with the same as she had inherited the same as separate property.