DANDOO RAM Vs. ROOP LAL

JUDGEMENT

(1.) This revision petition under Section 115 of the Code of Civil Procedure read with Article 227 of the Constitution of India arises out of the orders passed by learned Senior Sub Judge, Kullu, in CMA No. 148-vi/97 (Civil Suit No. 116/94), dated 10th August, 1998, whereby application of the plaintiff petitioner, under Order 6 Rule 17 of the Code of Civil Procedure for the amendment of the plaint, was rejected.

(2.) In order to appreciate the controversy, few facts may be noticed:

(3.) Plaintiff Dandoo Ram and defendant Rup Lal are real brothers. Plaintiff filed a suit (Civil Suit No. 116/94) for specific performance of the contract i.e. for the sale of the land subject matter of dispute, allegedly executed by the defendant on 6th August, 1981.