ZORA SINGH AND OTHERS Vs. DHARAM SINGH @ LEELA

JUDGEMENT

(1.) This revision petition has been preferred by the petitioners against the order dated 15.09.2015 passed by Civil Judge (Jr. Divn.) Samana vide which the application filed by the plaintiffs/petitioners under Order 6 Rule 17 CPC for amendment of the plaint was dismissed.

(2.) At the time of issuance of notice of motion on 14.10.2015 following order was passed:-

(3.) Brief facts of the case are that plaintiffs filed a suit for permanent injunction on the basis of sale deed dated 05.05.1989 having purchased the suit land from Janak Modi wife of Davinder Kumar. The khasra numbers were shown in the plaint in respect of suit property with reference to jamabandi for the year 2010-11. Plaintiffs also pleaded that they were recorded as owners in possession of the suit property in the revenue record viz. khasra girdawaries and have been shown to be in actual cultivating possession. In the sale deed, dimensions of the property have been mentioned. Sale deed has already been exhibited on record as Ex.PW-4/1 i.e. in the statement of Vimal Kumar Jain as PW-4.