- (1.) In this revision petition filed under Article 227 of the Constitution of India, order dated 14.02.2012 (Annexure P-4) passed by learned Additional Civil Judge (Senior Division), Kosli, thereby dismissing application (Annexure P-3) moved by plaintiff-petitioner for amendment of plaint, is under challenge at the hands of plaintiff-petitioner.
(2.) Plaintiff has filed suit seeking declaration that she is absolute owner of the suit land and was in possession thereof and wrong entries in columns of ownership and possession in revenue record standing in the names of defendants no.1 to 6 are liable to be corrected in favour of the plaintiff. Relief of possession of the suit land along with permanent injunction has also been claimed.
(3.) By way of amendment of plaint, the plaintiff wants to plead that Jagpal @ Jagmal allegedly executed gift deed dated 31.03.1965 in favour of Chiranji Singh regarding the suit land and the said gift deed and consequent mutation no.1940 dated 26.09.1965 are illegal, void, ab initio and not binding on the plaintiff and are liable to be set aside.;