Satinder Pal Singh And Ors vs Ajaib Singh And Ors
2023 Latest Caselaw 18906 P&H

                                                     Neutral Citation No:=2023:PHHC:139557




125                                                                 2023:PHHC:139557



       In the High Court of Punjab and Haryana, at Chandigarh


                                          Civil Revision No. 381 of 2021 (O&M)

                                                   Date of Decision: 02.11.2023


Satinder Pal Singh and Others
                                                                     ... Petitioner(s)

                                         Versus

Ajaib Singh and Others
                                                                  ... Respondent(s)

CORAM: Hon'ble Mr. Justice Anil Kshetarpal.

Present:     Mr. G.S.Kaura, Advocate
             for the petitioner(s).

             Mr. Mayank Mathur, Advocate
             for the respondent No.6 to 8, 10, 11, 13, 15 to 22, 24 to 27
             and 32.

Anil Kshetarpal, J.

1. The petitioners herein are the plaintiffs in a suit filed by them

for the grant of decree of declaration to the effect that they are the co-owners

in joint possession of the suit property. While filing the suit, the plaintiffs

claimed that Buta Singh had two sons, namely Khajan Singh and Hira Singh

and a daughter, namely Ajmer Kaur. They claim the property on the basis of

a registered gift deed dated 29.06.1945. During the evidence, one of the

plaintiffs, namely Harminder Pal Singh appeared in the witness box as PW.4.

He disclosed that Ajmer Kaur was the daughter of the sister of Hari Singh. In

other words, Ajmer Kaur was the niece of Khajan Singh. When the case was

at the stage of final arguments, an application under Order VI Rule 17 of the

Code of Civil Procedure, 1908 (hereinafter referred to as "CPC") was filed

to permit the plaintiffs to amend the plaint. It was asserted that in fact, Har

1 of 4

Neutral Citation No:=2023:PHHC:139557

2023:PHHC:139557

Kaur was the sister Khajan Singh and Hira Singh. In other words, the name

of the daughter of Buta Singh was Har Kaur and Ajmer Kaur is the daughter

of Har Kaur. The trial Court dismissed the application on the ground that it

would result in de novo trial and Harminder Pal Singh, while appearing as

PW.4, has stated that Buta Singh had only two children, namely Khajan

Singh and Hira Singh.

2. The correctness of the aforesaid order has been challenged in

this revision petition.

3. Heard the learned counsel representing the parties at length and

with their able assistance, perused the paper-book.

4. The learned counsel representing the petitioners submits that

there is an inadvertent mistake in the pleadings which is sought to be

corrected. The learned counsel further submits that Harminder Pal Singh,

while appearing as PW.4, has already stated that Ajmer Kaur was the

daughter of the sister of Khajan Singh and Hira Singh. The learned counsel

further submits that if the plaintiffs are not permitted to amend the plaint,

they shall suffer an irreparable loss and injury.

5. On the other hand, the learned counsel representing the

respondents (defendants), while vehemently contesting the revision petition,

contends that now a de novo trial would commence and the defendants, who

have already been contesting the litigation for a period of ten years, shall be

made to face the litigation for another bout.

6. This Court has considered the submissions of the learned

counsel representing the parties.

7. Order VI Rule 17 CPC enables the parties to file an application

2 of 4

Neutral Citation No:=2023:PHHC:139557

2023:PHHC:139557

for permission to amend their pleadings. Undoubtedly, by adding a proviso

to Order VI Rule 17 CPC, the amendment of the pleadings after the

commencement of the trial has been made difficult. However, still the Courts

have the power to permit amendment of the pleadings even after the trial has

commenced in the interest of justice. Reliance in this regard can be placed

on the judgment of the Supreme Court in Life Insurance Corporation of

India v. Sanjeev Builders Private Limited and Another 2022 AIR

(Supreme Court) 4256.

8. In this case, the plaintiffs allege that Khajan Singh, who died

issue-less, had executed a registered gift deed in their favour due to love

and affection. They want to prove their relationship with Khajan Singh.

Hence, the amendment to the pleadings is necessary.

9. As regards the objection of the learned counsel representing the

respondents that a de novo trial will commence, it would be noted here that

the Court can order a limited de novo trial, particularly when only a small

error is sought to be corrected. It is evident from the reading of the order

passed by the trial Court that the Court fell in error while refusing to grant

permission only on the ground that Harminder Pal Singh, while appearing as

PW.4, has stated that Buta Singh had two children. The same Harminder Pal

Singh, while appearing as PW.4, in the examination-in-chief, has stated that

Ajmer Kaur was the daughter of Hira Singh's sister. This one line of the

cross-examination cannot be read in isolation of the entire statement.

10. Keeping in view the aforesaid facts, the revision petition is

allowed. The impugned order passed by the trial Court on 14.02.2020 is set

aside. The plaintiffs are permitted to file the amended plaint. Corresponding

3 of 4

Neutral Citation No:=2023:PHHC:139557

2023:PHHC:139557

opportunity shall be granted to the defendants to file their written statement.

The evidence already led by the parties shall be read in evidence. The Court

will only permit the plaintiffs and the defendants to lead their respective

evidence only to prove that Ajmer Kaur was the daughter of Har Kaur, who

was the daughter of Buta Singh.

11. With the observations made above, the present revision petition

is allowed. The trial Court is directed to make a sincere endeavour for

expeditious disposal of the suit.

12. The miscellaneous application(s) pending, if any, shall stand

disposed of.

(Anil Kshetarpal) Judge November 02, 2023 "DK"

Whether speaking/reasoned :Yes/No Whether reportable : Yes/No

Neutral Citation No:=2023:PHHC:139557

4 of 4