GURMEET SINGH Vs. KIRATPAL SINGH

JUDGEMENT

(1.) This order of mine shall dispose of two revision petitions bearing Nos.4505 and 4524 of 2017.

(2.) The present revision petitions have been filed filed against the impugned order dtd. 8/2/2017, whereby, an application of the petitioner/defendant No.2 under Order 6 Rule 17 of Code of Civil Procedure for amendment of the written statement/plaint in a suit titled as "Kiratpal Singh and another Vs. Jagir Singh and another" (hereinafter called as "first suit") and "Gurmit Singh Vs. Mohinder Singh and others" (hereinafter called as "second suit") respectively before commencement of trial, has been rejected, in essence, petitioner-Gurmeet Singh is the defendant in first suit and plaintiff in second suit.

(3.) Mr. Jagjot Singh, learned counsel appearing on behalf of the petitioner in both the petitions submitted that in a suit filed by the plaintiffs for declaration to the effect that they were owner in possession of land measuring 93 kanals 05 marlas on the basis of sale deed dtd. 8/10/2007 and 10/10/2007 executed by Gurmeet Singh-defendant No.2 through attorney by late Ajit Kaur mother of the defendants widow of Sadhu Singh son of Santa Singh and Gurmeet Singh defendant through his attorney in respect of land described therein.