TEJ SINGH Vs. SUR CHAND AND OTHERS

JUDGEMENT

(1.) The plaintiff instituted a suit for permanent prohibitory injunction, for, restraining the defendants from interfering causing nuisance, damage or taking forcible and illegal possession of the suit land comprised in khatta khatoni No. 24 min/32 min, khasra No. 362 measuring 01-17-00 bighas situated at Mauza Chalei, Hadbust No. 282, Tehsil Churah, District Chamba, H.P. Paragraphs 1 to 7 of the plaint are reproduced hereinafter:-

(2.) The written statement furnished thereto by the defendants, is, also reproduced hereinafter:-

(3.) The defendants in the written statement furnished, vis-a-vis paragraph No.2, specifically admitted the factum qua their' being stranger(s) to the suit land. Also, in the initial aforestated, written statement, furnished to paragraphs No. 4, 5 and 7, the defendants denied qua theirs' entering, upon, the suit land besides/denied, of, the plaintiff hence holding possession of the suit land. However, in the application, cast under the provisions, of, Order 6, Rule 17 CPC, the defendants strived by seeking leave of the Court, hence to amend the aforestated paragraphs, by incorporating therein, the hereinafter extracted amendments thereto:-