BADRI NATH Vs. BANTI DEVI

JUDGEMENT

(1.) This revision is directed against the order dated 14.11.2006 passed by City Judge, Jammu in a suit titled as Badri Nath v. Bindroo, whereby permission sought by the plaintiff-petitioner to amend the suit was rejected (for short, impugned order).

(2.) Plaintiff-petitioner herein has filed a suit for permanent prohibitory injunction restraining the defendant from obtaining the compensation of land measuring 10 kanals 15 marlas falling under Khasra No. 434 situate at Village Manda, Tehsil Akhnoor-suit property on the grounds taken in the plaint.

(3.) Trail court dismissed the suit vide judgement and decree dated 22.1.2003, was the subject matter in civil first appeal before 1st Addl. District Judge, Jammu, came to be allowed and case was remanded back to the trail court for framing additional issues, came to be questioned by the defendant before this Court and was upheld Plaintiff-petitioner herein moved an application for amendment and sought permission to add following relief: