KEWAL SINGH Vs. AVTAR SINGH AND OTHERS

JUDGEMENT

(1.) This petition is directed against the order dated 24.4.2014 (Annexure P-5) vide which the application filed by the petitioner/plaintiff seeking amendment in the plaint has been dismissed.

(2.) It is necessary to notice the facts as were disclosed by the parties.

(3.) Kewal Singh petitioner filed a suit seeking partition of a house, the details of which were given in the plaint of the suit. The suit was filed in March 2012. The defendants appeared and filed their written statement on 5.6.2012. After the filing of the written statement, the defendants approached the revenue authorities in June 2012 and filed an application seeking partition of the properties which included the house in question. Those proceedings were finalized and sanad takseem was prepared. An objection had been taken by the plaintiff there that a house was constructed and therefore the revenue authorities had no jurisdiction but it was rejected.