INDERJIT SINGH Vs. RANJIT SINGH

JUDGEMENT

(1.) The present revision petition has been preferred against the order dated 06.10.2015 passed by the learned Civil Judge (Jr. Division), Jalandhar, vide which the application filed by the plaintiff-respondent no.1 for amendment of the plaint has been allowed.

(2.) Learned counsel for the petitioners contended that earlier the plaintiff has filed a simple suit for permanent injunction. By way of the present amendment, he has sought the relief of declaration to challenge various sale deeds executed by defendant no.1 and defendant no.2. He contended that the entire nature of the suit property has been changed with this amendment. Such an amendment which changes the entire nature of the suit is not permissible under law. Thus, he contended that the impugned order is illegal.

(3.) I have duly considered the aforesaid contentions.