M.Y.Eqbal, J. - (1.) Heard the counsel for the petitioners. The plaintiffs-opposite parties filed a suit for declaration of title and during the pendency of the suit, they filed an amendment petition seeking further relief for recovery of possession on the allegation that during the pendency of the suit they were dispossessed. The said amendment petition was allowed.
(2.) Learned counsel for the petitioner has assailed the impugned order only on the ground that the plaintiffs were never dispossessed during the pendency of the suit, rather it is the defendant-petitioners who were in continuous possession for the last 40 years and, there- fore, the amendment could not have been allowed.
(3.) The question whether the plaintiffs were dispossessed during the pendency of the suit or the defendants have been coming in possession of the property for the last 40 years, is the question which can be decided in the suit and it has got no concern with the relief of amendment sought for. Merely because the amendment petition has been allowed, it does not mean that the plaintiffs have been dispossessed during the pendency of the suit. In my opinion, the claim for recovery of possession in a suit for declaration of title, neither changes the nature of the suit nor in any way prejudices the case of the defendants-petitioners inasmuch as the defendants are entitled to file additional written statement and take all defences that may be available to them by reason of amendment in the plaint.;