SWARAN SINGH Vs. RAM SINGH

JUDGEMENT

(1.) THE present petitioner has filed a suit for declaration with consequential relief of permanent prohibitory injunction on the allegations that he was inducted as a tenant in the suit land, as described in the plaint, by the defendant in the year 1970 and thereafter after the operation of H.P. Tenancy and Land Reforms Act he acquired the proprietary rights of the said land and became its owner in possession. As the defendant was not accepting the claim of the plaintiff, hence the suit for declaration and injunction was filed.

(2.) THE suit is being contested on behalf of the defendant and the parties have been put to trial on the issues framed on 4.8.1997 by the trial Court. After framing of issues, plaintiff preferred an application under Order 6 Rule 17 of the Code of Civil Procedure for amending his plaint.

(3.) THE trial Court has disallowed the said application and the present revision has been preferred assailing the said order of trial Court.