MANZOOR AHMAD BHAT Vs. STATE AND ORS.

JUDGEMENT

(1.) The petitioner, Manzoor Ahmad Bhat-plaintiff has filed this Civil Revision, questioning Sub-Judge Pulwama's order of April 11, 2009 rejecting petitioner's application seeking amendment of the Plaint.

(2.) Appearing for the petitioner, his learned counsel submits that the amendment proposed by the petitioner, in his plaint was essential for just decision of the case as the plaintiff wanted to specifically plead his right of Easement of necessity besides the right of Ingress and Egress to his property which, according to him, had been erroneously declined by the trial Court.

(3.) Per contra Mr. Allaudin Ganai appearing for the defendants and Mr. S.R.Khawar appearing for applicants, in application IA(C) No.332/2009, submitted that the amendment sought for by the petitioner was unnecessary in view of his detailed pleadings, which had been rightly rejected by the trial Court and no interference with the trial Court's order may thus be warranted in revision.