HARISINGH Vs. LEGAL HEIRS OF KESHARSINGH

JUDGEMENT

(1.) The present writ petition has been filed challenging the order dtd. 9/2/2024 passed by the learned Additional District Judge No.3, Jodhpur Metropolitan in Civil Original Suit No.14/2009 (NCV No.10844/2014), whereby the application filed by the defendants seeking amendment of pleadings and relief in the counter-claim, has been allowed.

(2.) The present petition has been filed at the instance of the plaintiff in the suit.

(3.) The background of the facts reveled that the plaintiff filed a suit to declare that the sale agreement dtd. 20/3/2006 and Power of Attorney dtd. 30/3/2006 were not executed by him and consequently, sought to declare the sale-deed dtd. 11/7/2006 as null and void. Additionally, he also sought relief for cancellation of mutation made in pursuance of the sale-deed.