- (1.) Petitioner Subhash Arora and others have filed this revision petition against Jagdish Chand contesting respondent and other proforma respondents under Article 227 of the Constitution of India for setting aside the impugned order dated 17.09.2013 passed by learned Addl. Civil Judge (Senior Division), Palwal, allowing amendment in plaint dated 01.12.2007 being a suit for declaration and for permanent injunction and permitting the same to be amended to be a suit for specific performance of Agreement to Sell dated 10.08.1998, on the basis of amendment application dated 02.08.2013, as relief of specific performance was barred by limitation and nature of the suit has been allowed to be changed and as the amendment is not bonafide and is rather malafide.
(2.) Notice of motion was issued in this case and contestingrespondent No.1 appeared through his counsel and contested the petition.
(3.) I have heard learned counsel for the parties and have gone through the record.;