GURNAM SINGH SODHI Vs. AMARJIT SINGH SODHI
LAWS(P&H)-2010-2-424
HIGH COURT OF PUNJAB AND HARYANA
Decided on February 10,2010

GURNAM SINGH SODHI Appellant
VERSUS
AMARJIT SINGH SODHI Respondents


Referred Judgements :-

SURENDER KUMAR SHARMA V. MAKHAN SINGH [REFERRED]
STATE BANK OF HYDERABAD VS. TOWN MUNICIPAL COUNCIL [REFERRED]
PYARELAL VS. ESATAT OFFICER [REFERRED]


JUDGEMENT

- (1.)Plaintiffs have filed the instant revision petition under Article 227 of the Constitution of India challenging order dated 15.01.2010 (Annexure P-1) passed by learned Civil Judge (Junior Division), Zira, vide which application (Annexure P-3), moved by the plaintiffs for amendment of plaint, has been dismissed by the trial court.
(2.)The plaintiffs have filed suit relating to land of Village Sibbian, Tehsil Moga. By way of amendment of plaint, the plaintiffs also want to add land of Village Kaleke, Tehsil Moga.
(3.)I have heard learned Counsel for the petitioners and perused the case file.


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