BINDER KUMAR Vs. JAGJIT SINGH KALARA

JUDGEMENT

(1.) Petitioner has challenged the order dated 17.10.2019 passed by the Civil Judge (Junior Division) Jalandhar vide which the application filed by the petitioner under Order 6 Rule 17 CPC for amendment of the plaint was rejected.

(2.) Plaintiff/petitioner filed a suit for declaration to the effect that the sale deed dated 26.11.1998 executed by defendant No.1 as attorney of defendant No.2 in favour of defendant No.3 is illegal, null and void and has been executed by way of fraud.

(3.) On earlier occasion, defendant No.2 (Paramjit Singh) and defendant No.3 (Usha Kalra) filed a Civil Revision No.4691 of 2018 against the order dated 07.10.2015 passed by the Civil Judge (Junior Division) Jalandhar, vide which the application for setting aside the ex parte order dated 18.05.2015 and application dated 21.03.2011 for staying the suit till final decision of the CWP No.9101 of 1990 was dismissed.