OM PARKASH Vs. MOHAN LAL SHARMA

JUDGEMENT

(1.) Challenge is to the order of Ld. Munsiff Akhnoor dated 22.2.2010 in Civil suit titled Om Parkash v. Mohan Lal Sharma (23/Civil) whereby Ld. Munsiff has disallowed petitioner/plaintiff's application for amendment of the plaint.

(2.) Perusal of record reveals that petitioner/ plaintiff's father brought a suit for grant of declaratory decree declaring the sale deed executed on 18.2.1993, as outcome of fraud, without consideration and thus null and void. A permanent prohibitory injunction restraining respondent/ defendant from interfering in the suit property was also sought. The petitioner/plaintiff, after death of his father, stepped into his shoes and prosecuted the suit. The case set up before the Trial Court was that the respondent taking advantage of old age and illiteracy of the plaintiff, had made the plaintiff to put his hand unto the document that turned out to be sale deed of the property measuring 7 kanal and 10 marlas comprising survey No. 397 situated at Mawa Krora Tehsil Akhnoor. It was pleaded that the plaintiff in the suit at the time of execution of the documents, was made to believe that the documents were being executed in connection with extension of a loan facility to the plaintiff for setting up a fish pond, to which the plaintiff was entitled as a member of schedule caste. Be that as it may, the petitioner at the fag-end of the proceeding when the parties had concluded their evidence and the case was fixed for final arguments, filed an application for amendment of the plaint. The petitioner pleaded that though the suit property was in possession of the plaintiff (petitioner's father) at the time of institution of the suit, yet during pendency of the suit its possession was forcibly taken by the respondent and that on the date of filing of the application under Order 6 Rule 17 Civil Procedure Code the respondent was in possession of the suit property.

(3.) The order dated 22.2.2010 declining prayer for amendment of the plaint is questioned on the ground that the Trial Court has not appreciated the case set up before it in right perspective. The Trial court is alleged to have decided the application on technicalities and unmindful of settled legal principles. The delay in filing application for amendment of pleadings, it is urged cannot be a ground for declining the prayer as in terms of Order 6 Rule 17, either of the parties to civil proceedings may alter or amend pleadings at any stage. It is pleaded that the Trial Court while rejecting the application for amendment, has exercised jurisdiction with material irregularity resulting in failure of justice.