SUSHIL KUMAR KAURA Vs. DUTT PAL KAPUR

JUDGEMENT

(1.) IN this case the amendment sought by the petitioner-plaintiff was with regard to the change in the site plan earlier filed alongwith the plaint.

(2.) MR . Goel, the learned counsel appearing on behalf of the petitioners submits that such an amendment should be allowed in the interest of justice as by way of this amendment the plaintiff wants to bring on record the correct description of the property according to site plan prepared at the spot by the qualified person. In support of his submission, the learned counsel has placed reliance on two judgments of this Court in Sh. Kesho Masih v. Sh. Tunia Ram, 1987(1) PLR 207 and Raj Kumar v. Sh. Narain Dass, 1992(2) PLR 263 : 1992(1) RRR 52.

(3.) THE parties are directed to appear before the learned trial court on 30.3.1998. Petition dismissed.