L.N.MITTAL,J. - (1.) PLAINTIFFS have invoked jurisdiction of this Court under Article 227 of the Constitution of India by filing this revision petition to challenge order dated 4.5.2012, Annexure P/4 passed by learned Civil Judge (Junior Division), Jalandhar thereby dismissing application Annexure P/3 filed by plaintiffs for amendment of plaint.
(2.) PLAINTIFFS vide plaint Annexure P/1 have filed suit against respondents/defendants. It appears to be undisputed that defendants are sons of late Hans Raj Megh from his first wife. Plaintiff no. 1 is second wife of Hans Raj Megh and plaintiffs no. 2 and 3 are minor daughter and minor son of the deceased. The plaintiffs in the plaint itself alleged that the defendants have started proclaiming themselves to be sole owners of the suit property of the deceased on the basis of a Will in their favour but in fact Hans Raj Megh had not executed any Will and the alleged Will is forged and fabricated document.
(3.) BY way of amendment of plaint, the plaintiffs want to plead so many grounds to challenge the aforesaid Will and also want to make some consequential amendment.;