- (1.) This petition has arisen out of the order dated 25.1.2012 passed by the Civil Judge (Junior Division), Anandpur Sahib, declining the application under Order 6 Rule 17 of the code of Civil Procedure for amendment of the plaint filed by the petitioners.
(2.) The plaintiffs/petitioners filed a suit on 3.9.2003 for possession of 1/3 rd land out of the land measuring 150 kanal 13 marla and 54 kanal 2 marla and for declaration to the effect that mutation No. 1609 of Khata No. 144/206 dated 3.5.2002 pertaining to land measuring 27 kanal 4 marla standing in the name of defendant No.1, on the basis of transfer deed dated 28.5.2002, which is a tampered document, and further mutation No. 6256/1997-1998 of Khata No. 50/63 in the name of the deceased husband of the plaintiff i.e. Sunil Dutt are wrong, illegal, null and void and further for declaration to the effect that transfer deed dated 11.6.2003 is also wrong, illegal and null and void. They also claimed damages to the tune of Rs. 1.50 lakh and for mandatory injunction for directing the defendants to make payment of mesne profits.
(3.) The suit was claimed to be ancestral and coparcenary property.;