NASIB CHAND ETC Vs. PERSHOTAM ETC

JUDGEMENT

(1.) This is a Defendant's revision petition under Section 115, Code of Civil Procedure, against an order of the learned Subordinate Judge, Nalagarh, allowing an amendment of the plaint and refusing amendment of the written statement.

(2.) The Plaintiff's mother, Sita, executed a sale deed in favour of the Defendants under which she transferred her share in a certain parcel of land and also a share in a house. The sale deed recites that the land was sold for Rs. 14,800/- and the house for Rs. 200/-, the total consideration being Rs. 15,000/-.

(3.) The Plaintiff has now brought a suit for possession by pre-emption in respect of the land pleading that he had a pre-emptive right over the Defendants. The Defendants have filed their written statement and the Court has framed issues.