SMT.SADA KANWAR Vs. SIRE KANWAR

JUDGEMENT

(1.) These writ petitions have been filed by the petitioner aggrieved against the orders dtd. 17/9/2019 passed by the trial court in the suit as well as Temporary Injunction application, whereby, the applications filed by the respondent plaintiff under Order VI Rule 17 CPC were accepted.

(2.) The respondent filed a suit for declaration of sale deed dtd. 27/6/2016 as null and void. During the pendency of the suit, an application was filed seeking to indicate that the plaintiff was threatened by the petitioner seeking to evict her from the suit property and, therefore, besides seeking amendment in the plaint, relief was also sought to be amended.

(3.) The application was contested by the petitioner alleging that the plaintiff was seeking to plug the loopholes left in the pleadings, which is not permissible. However, the trial court accepted the application and permitted the amendment.