MOHD ABDULLAH AHANGER Vs. SAIF-UD-DIN

JUDGEMENT

(1.) THIS application in revision is directed against the order dated 20 -12 -1967 of the 2nd Addl. Munsiff, Srinagar, dismissing the plaintiffs two applications dated 29 -7 -1966 one for "amendment" of the order dated 31 -5 -1967 and the other for direction to the defendant to file better particulars of the averments made by him Para No. 10 of his written statement to the effect that all the necessary parties has not been impleaded as defendants in the suit.

(2.) AT the hearing of this revision petition, the controversy has assumed a narrower form as the learned counsel for the petitioner has confined his submissions only to his prayer in the first application for amendment or deletion of the observations in the order of the trial court that "Girdawar has in his statement deposed that land in dispute is in possession of Kh. Saif -ud -din.

(3.) THE fact material for the purpose of this application lie in a short compass and may be stated thus: