SITA RAM Vs. BHAGWAN DASS AND ANOTHER

JUDGEMENT

(1.) RESPONDENT Bhagwan Dass filed a suit for possession of the suit land as an owner. During the pendency of the suit, an application was moved by him to incorporate the following plea by way of amendment: -

(2.) HIS original claim was founded on the allegation that he is recorded as owner of agricultural land measuring 18 Kanals 1 Marla. The only amendment sought to be introduced is that as an owner he is entitled to manage the affairs of the Mandir Thakur Ji.

(3.) THE amendment sought in the plaint is consistent with the original plea taken by the respondents/plaintiff. In the original plaint he had categorically stated that he was the owner of the suit land. In the amended plaint, he only wants to introduce that he is entitled to manage the property of the Dera. The word 'owner' is loosely used.