SURAJ MAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) The revision petition is directed against the order passed by the Additional Civil Judge, Hansi dated September 2, 1998. By virtue of the impugned order, the learned trial Court dismissed the application filed by the petitioner seeking amendment of the plaint.

(2.) In brief, the relevant facts are that the petitioner-plaintiff has filed a civil suit for a declaration against the respondents seeking that he is entitled to the transfer of agricultural land in question. He also challenged the auction held on November 28, 1980 by defendant No.2 and seeks permanent injunction to restrain the respondent-defendants from ejecting and taking possession of the land in question.

(3.) It is not a controversy that on basis of the pleadings of the parties, after the issues had been framed, evidence has been produced. It is towards the end of the trial that the application seeking amendment of the plaint was filed. The petitioner wanted to amend the plaint. He seeks to challenge the order dated August 3, 1968 and also prays for prohibitory injunction.