PURSHOTTAM SINGH Vs. AMARO

JUDGEMENT

(1.) By way of this petition, the petitioner has assailed order dtd. 21/11/2024, passed by Learned Civil Judge, Dalhousie, District Chamba in Civil Suit No.99 of 2015, whereby the application of the petitioner for amendment of written statement has been dismissed.

(2.) Respondent No.1 (hereinafter referred to as "plaintiff") has filed Civil Suit No.99 of 2015 against the petitioner (hereinafter referred to as "defendant") for the relief of declaration, possession and permanent prohibitory injunction. Subject matter of the suit is a house, a store and a cowshed on 'Abadi Deh' land comprised in Khata Khatauni No.79 min/100 min, Khasra No.750/454, measuring 4/3/0 bighas, situated at Mauja Kalan, Pargana Hobar, Tehsil Bhatiyat, District Chamba, H.P. (for short, "the suit land").

(3.) Respondents No.2 to 13 have been impleaded as proforma defendants in the suit.