- (1.) Sumer Singh defendant no. 3 and also one of the legal representatives of Duli Chand defendant no. 1 since deceased has filed the instant revision under Article 227 of the Constitution of India assailing order dated 25.02.2010 Annexure P/8 passed by learned Civil Judge (Junior Division), Palwal thereby dismissing application Annexure P/6 moved by defendant no. 3 and LRs of defendant no. 1 for amendment of written statement dated 10.4.2002, Annexure P/5 filed jointly defendants no. 1 and 3.
(2.) Respondent no. 1 -- plaintiff has based her claim in plaint Annexure P/4 on the basis of compromise decree dated 5.2.1991 passed in some previous suit to which Duli Chand defendant no. 1 herein was also party. On the basis of said compromise decree, the plaintiff has claimed herself to be owner in possession of agricultural land in suit measuring 15 kanals 16 marlas mentioned in para 8 of the plaint.
(3.) Defendants no. 1 and 3 in their written statement denied that the plaintiff is owner in possession of the suit land. It was alleged that defendant no. 3 is owner in possession of the suit land as declared vide another decree dated 29.9.1995. Various other pleas were also raised.;