TARA SINGH Vs. SADHA SINGH

JUDGEMENT

(1.) This revision petition is directed against the order of the learned Sub-Judge declining to allow amendment of the plaint.

(2.) The salient facts of the case are that Tara Singh alleged in his plaint that Smt. Banto, defendant No. 3, was the owner of the suit property. She had mortgaged it with possession with him. Later, the plaintiff purchased the equity of redemption by means of sale deed dated 13th September, 1972. It was pleaded that if the sale deed, for any reason was not held to be valid document, he acquired the property by adverse possession. He imputed threats to defendant Nos. 1 and 2 who would not own the plaintiff as the owner of the property and threatened to dispossess him from the property.

(3.) In the written statement, among other things the defendants pleaded that they had purchased Killa No. 28/21/2 from the vendor and that they were the bona fide owners thereof.