SARJEET Vs. RAJ KUMAR AND OTHERS

JUDGEMENT

(1.) The present revision petition has been preferred against the order dated 19.07.2016 passed by the learned Additional Civil Judge (Senior Division), Kosli, whereby the application moved by the petitioner/plaintiff for amendment of the plaint has been dismissed.

(2.) Learned counsel for the petitioner contended that the petitioner has disclosed all the material and relevant facts to his counsel but due to inadvertent mistake his counsel did not mention the relevant facts with regard to the gift deed executed by defendant No.1 in favour of defendant No.2. Now by way of amendment, he wants to challenge the gift deed No.155 dated 23.05.2014 executed by defendant No.1 in favour of defendant No.2 and also to add the relief for declaration qua this gift deed in the prayer clause. He contended that the proposed amendment will not change the nature of the suit so the learned trial Court has wrongly dismissed the application.

(3.) I have duly considered the aforesaid contentions.