R.P. Nagrath, J. - (1.) The petitioners have invoked the jurisdiction of this Court under Article 227 of the Constitution of India seeking to set aside the order dated 08.05.2013 (Annexure P-3) whereby application of the respondents-plaintiffs for amendment of the plaint has been accepted by the trial Court.
(2.) The suit was filed by respondents for possession by redemption of the mortgage in respect of the suit land. It was alleged that mortgage of the year 1959 was oral. The respondents have now taken up an alternative plea for possession based on title in respect of 4 kanals 6 marlas of disputed land and to make consequential amendments in the plaint and the prayer clause.
(3.) I have heard learned counsel for the petitioners and perused the impugned order passed by the trial Court.;