BARJINDER SINGH Vs. LABH SINGH AND OTHERS

JUDGEMENT

(1.) The petitioner has made challenge to the order dated 10.07.2019 passed by Civil Judge (Junior Division), Sri Anandpur Sahib vide which an application under Order 6 Rule 17 CPC for amendmenet of plaint filed by plaintiff/respondent No.1 was allowed.

(2.) Learned counsel for the petitioner submitted that the suit for declaration and injunction was filed on 20.10.2013 to the effect that the plaintiff and proforma defendants are joint owners in joint possession of the land in dispute. Entry in the revenue record in favour of Mani Singh as gair Marusi in the column of cultivation in the Jamabandi for the year 1968-1969 to 1983-1984 and thereafter, in favour of his son Karnail Singh as gair marusi in the jamabandi for the year 1988-89 and 1993-94 and thereafter, in the name of defendant No.1 as gair marausi in the jamabandi for the year 1998-99, 2003-2004 and 2008-09 are illegal, null and void.

(3.) In Paras No.4, 5 and 6 of the plaint, following pleadings were made:-