BALWINDER SINGH Vs. PATIALA IMPROVEMENT TRUST AND OTHERS

JUDGEMENT

(1.) Vide this common order Civil Revision Nos.6646, 7726, 7727 and 7747 of 2017 (O & M) are being decided. Since similar issue is involved in all the petitions, therefore, for brevity common facts are being culled out from CR No.6646 of 2017 (O & M).

(2.) Petitioner has assailed the order dated 13.07.2017 passed by the Civil Judge (Jr. Divn.) Patiala vide which application for amendment of the plaint under Order 6 Rule 17 CPC was dismissed.

(3.) Brief facts of the case are that the plaintiff filed a suit for mandatory injunction directing the defendants to receive due amount of allotment of M.I.G. Flat No.5-B, Block-B, Shaheed Sewa Singh Thikriwala Nagar, Patiala which was allotted to the petitioner on 07.05.2010. Injunction was also sought restraining the defendants from cancelling the allotment. The suit was filed on 26.07.201 During pendency of the suit, letter memo dated 26.08.2016 issued by the Government of Punjab came into being condoning the delay for deposit of 1/4th amount in pursuance of application of the petitioner dated 05.10.2010.