- (1.) Civil Misc. No.2034 of CII of 2012 The applicants filed Civil Misc. No.2034 of CII of 2012 to place on record the copy of the plaint in the civil suit. That application stands allowed and same is taken on record subject to all just exceptions. Main case.
(2.) Challenge in this revision under Article 227 of the Constitution of India is the order dated 30.9.2011 passed by Shri J.S.Kang, Additional District Judge, Amritsar i.e. First Appellate Court vide which the application of the plaintiff to amend the plea so as to challenge the conveyance deeds dated 28.8.2003 and 30.10.2003 in favour of the respondent during the pendency of the suit was dismissed.
(3.) Briefly stated the plaintiff filed suit for declaration under Section 45 Chapter 6 of Specific Relief Act for correction of the record of lands in respect of 66 kanals 2 marlas of land. The case of the plaintiff is that their father Sohan Singh was allotted the suit land as Fauji allottee about 30 years back and possession was delivered to him. The plaintiff appointed the defendant to look after and cultivate the same. The defendants in connivance with revenue official got incorporated their names in column No.5 as Marfat Darshan Singh and Kulwinder Singh in jamabandi for the year 1980-81. That suit was resisted and ultimately the suit was dismissed.;