M.S. Liberhan, J. - (1.) This revision petition arises out of an order granting amendment of the written statement.
(2.) The plaintiff brought a suit that she as widow, and Harpreet Kaur as the minor daughter, of Gurdev Singh predeceased son of the defendant, are entitled to the possession of the land in dispute to the extent of one half share.
(3.) The respondent-defendant contested the claim of the plaintiff. It was contended that the defendant's wife is also entitled to a share in the suit land. The relationship of the plaintiff or their predeceased son was not disputed.;