PARWATI DEVI Vs. KIRPA RAM SAINI

JUDGEMENT

(1.) This is an application for amendment of plaint filed by the appellant-applicant for adding averments in existing para 8 of the plaint as stated in para- 4 of the application to the following effect:

(2.) The applicant also intends to add following para 8-A in the plaint:

(3.) The material facts for disposal of the application are that applicant- appellant had filed a suit on 22.1 1.1996 for a decree of declaration to the effect that sale deed dated 01.04.1982 regarding house and land measuring 6 bighas 5 biswas in favour of respondent is wrong, illegal, void, based upon manipulation, misrepresentation and fraud played upon the applicant. A decree for injunction was also prayed. In brief the case of the applicant is that she agreed to sell only 5 biswas of land out of land measuring 6 bighas 5 biswas for a sale consideration of Rs. 5000/-. The respondent took undue advantage of illiteracy of applicant being simpleton woman, manipulated sale deed of land measuring 6 bighas 5 biswas instead of 5 biswas for a consideration of Rs. 5000/-.