Dhiraj Singh Thakur, J. - (1.)This is a petition filed under Article 227 of the Constitution of India read with Section 104 of the Constitution of Jammu and Kashmir, for quashing the order, dated 22.11.2016, passed by the learned City Judge, Jammu, whereby an application filed by the plaintiff-petitioner herein, seeking an amendment of the plaint has been rejected.
(2.)Briefly stated, the material facts are as under:-
(3.)The petitioner filed a civil suit under Section 39 of the Specific Relief Act, for cancellation of an Agreement to Sell dated 10.2.1978, executed between one Narato, aunt of the petitioner and Shiv Ram, father of the respondent No.1, herein, Hans Raj, father of respondent No.2 and Amarnath, father of respondent Nos. 3 to 5 in respect of land measuring 6 kanals 9 marlas, situate at Nai Basti, tehsil Akhnoor/Khour, district, Jammu.