CR-6414-2019 (O&M) and -1-       

CR-6446-2019 (O&M)

IN THE HIGH COURT OF PUNJAB AND HARYANA AT

CHANDIGARH   

(121)

1. CR-6414-2019

Indermohan Singh and others      ....Petitioners

Versus

Manmohan Singh and others   .....Respondents

2. CR-6446-2019

Harmohan Singh and others             ....Petitioners

Versus

Manmohan Singh and others   .....Respondents

Date of decision: - 26.02.2026

CORAM : HON'BLE MR. JUSTICE VIKAS BAHL

Present:- Mr. Vishal Aggarwal, Advocate, for the petitioners.

Mr. Gurcharan Dass, Advocate, and 

Ms. Ravinder Kaur, Advocate, for respondent No.1.

Mr. Harpreet Singh, Advocate, for respondent No.2.

****

VIKAS BAHL, J. (ORAL)

INDEX

Paras Pages

Challenge in the cases 1 2

Arguments on behalf of the petitioners 2-3 2-3

Arguments on behalf of respondent  No.1/plaintiff 4-5 3-5

Analysis and Findings  6-19 5-15

CR-6414-2019 (O&M) and -2-       

CR-6446-2019 (O&M)

CHALLENGE IN THE CASES

1.  Present order would dispose of two civil revision petitions

both of which have been filed by defendants No.2 to 5 and are arising

from the same suit. In CR-6414-2019, challenge is to the order dated

31.07.2019  (Annexure  P-7) vide which  the  application  filed  by  the

petitioners for amendment of the written statement, after the trial had

commenced, has been dismissed. In CR-6446-2019, challenge is to the

order dated 31.07.2019 (Annexure P-9) vide which the application filed

by the plaintiff/respondent No.1 for deletion of new paragraphs added in

the amended written statement filed by the petitioners, was allowed. 

ARGUMENTS ON BEHALF OF THE PETITIONERS

2. Learned counsel for the petitioners has submitted that in the

present case, there is a Will executed in favour of petitioners No.1 & 2/

defendants No.2 and 3 by Takhat Singh, the admitted owner of the

property. It is further submitted that however on account of typographical

error while responding to para 5 of the plaint, in the written statement

filed by the petitioners/defendants it was inadvertently stated that the

averments to the effect that there is no legal Will were “not denied”. It is

submitted that in fact the petitioners/defendants wanted to deny the said

averments as there was a Will in favour of petitioners No.1 and 2. It is

further argued that a perusal of the entire original written statement would

show that it was the case of the petitioners that the present plaintiff was a

consenting party for transfer of the ownership of the property in dispute in

the name of defendant no.1 however on account of a typographic mistake

CR-6414-2019 (O&M) and -3-       

CR-6446-2019 (O&M)

in para 9 instead of the word 'consenting party', the word 'contesting party'

had been mentioned. It is further submitted that the application filed by

the petitioners for amendment of the written statement on the said two

aspects has been dismissed by the trial Court vide order dated 31.07.2019

(Annexure P-7) and the impugned order is illegal and deserves to be set

aside as only the typographical errors are required to be corrected by the

petitioners.  It is argued that the said order dated 31.07.2019 (Annexure

P-7), which is subject matter of challenge in CR-6414-2019, be set aside

and the said revision petition be allowed. 

3. Learned   counsel   for   the   petitioners   while   arguing

CR-6446-2019   has   submitted   that   in   the   present   revision   petition,

challenge is to the order vide which the application filed by respondent

No.1/plaintiff for deletion of the new pleas which had been taken in the

amended written statement in response to the amended plaint, had been

allowed. It is further submitted that in case, CR-6414-2019 is allowed and

the petitioners are permitted to carry out the necessary amendments as

prayed for in the application for amendment, then, the present revision

petition would be rendered infructuous. It is further submitted that in case

the said revision petition (CR-6414-2019) is dismissed, then, the aspect

that the amended written statement which was filed in response to the

amended plaint is in accordance with law, be considered. 

ARGUMENTS ON BEHALF OF RESPONDENT NO.1/PLANTIFF

4. Learned counsel for respondent No.1, on the other hand, has

submitted that respondent No.1/plaintiff had filed a suit for declaration to

CR-6414-2019 (O&M) and -4-       

CR-6446-2019 (O&M)

the effect that the sale deed dated 10.11.2009 executed in favour of

defendant No.1 was illegal, null and void and had prayed for 1/6

th

 share of

the suit property on the plea that Takhat Singh, the father of the plaintiff

as well as defendants No.2 to 5 was the admitted owner of the property

and that he had not executed any Will and was survived by six legal heirs.

It is further submitted that in the written statement filed by defendants

No.1 to 5, which included the present petitioners, no plea with respect to

any Will was set up and thus, in consonance with the averments in the

written statement, the para No.5 of the plaint was not denied. It is stated

that on the basis of the pleadings of the parties, the issues were framed

and no issue with respect to Will was framed.

5. It is further argued that since defendant No.1 had further

executed a transfer deed in favour of defendants No.2 and 3 during the

pendency of the case, thus, respondent No.1/plaintiff was forced to file an

application for amendment of the plaint to challenge the said transfer

deed which had been executed during the pendency of the suit. It is

argued that the petitioner had cleverly by filing the amended written

statement to the amended plaint added paragraphs which were beyond the

scope of the amended written statement and thus, the plaintiff/respondent

No.1 moved an application for deletion of the said paragraphs and the

trial  Court  rightly  vide  order  dated  31.07.2019  (Annexure  P-9  in

CR-6446-2019) allowed the said application. It is also argued that since

the petitioners were aware that the said addition was not in accordance

with law, thus, the petitioners had also filed an application for amendment

CR-6414-2019 (O&M) and -5-       

CR-6446-2019 (O&M)

of written statement trying to amend the averment made in para 5, which

is not permissible. It is submitted that it could not even remotely be stated

that non-denial of there being no Will in favour of defendants executed by

Takhat Singh was a typographical error rather the same is an admission,

which admission is in consonance with the other averments made in the

written statement. It is submitted that the evidence of the plaintiff has

been completed and the defendants have not set up any pleas qua any Will

and thus, the application for amendment has only been filed to delay the

proceedings and is without due diligence. It is further submitted that the

order vide which the amendment application has been dismissed is in

accordance with law and deserves to be upheld. 

ANALYSIS AND FINDINGS

6. This Court has heard learned counsel for the parties and has

perused both the revision petitions and finds the impugned order passed

in CR-6446-2019 is in accordance with law and deserves to be upheld and

the  impugned   order   passed  in   CR-6414-2019   deserves  to   be   partly

allowed for the reasons which have been detailed hereinafter. 

7. It   is   not   in   dispute   that   respondent   No.1-Manmohan

Singh/plaintiff had filed a suit with the following prayers: - 

“It   is,   therefore,   prayed   that   a   decree   for   declaration

declaring the sale deed no. 7507 dated 10.11.2009 of plot no. 66-1,

Sarabha Nagar, Ludhiana executed by defendant no. 6 in favour of

defendant no. 1 excluding the plaintiff, as null and void, illegal,

non- est, not having legal value and force in the eyes of law and not

binding on the plaintiff and suit for the cancellation of said sale

deed dated 10.11.2009 of plot no. 66-1, Sarabha Nagar, Ludhiana

CR-6414-2019 (O&M) and -6-       

CR-6446-2019 (O&M)

and suit for mandatory injunction directing the defendant no. 6 to

execute fresh sale deed of 1/6th share in the suit property in favour

of the plaintiff and suit for possession of one sixth share in plot no.

66-1, Sarabha Nagar, Ludhiana measuring 345.50 sq. yards which

has been shown as red in the site plan attached and bounded as

under:-

North: Plot No. 67-1

South: Road 30' wide

East: 30 ft. wide Road

West: Plot No. 90-1

AND

Suit for permanent injunction restraining the defendants not

to sell, transfer, mortgage, damage, demolish or alienate in any

manner   whatsoever,   the   suit   property   to   any   other   person   be

granted in favour of the plaintiff and against the defendants. 

Any   other   additional   or   alternative   relief   to   which  the

plaintiff is found entitled to in the circumstances of this case be also

granted to the plaintiff.

Place: Ludhiana Sd/- Plaintiff

Dated 19.1.2011 Through Counsel

Sd/- (L.D. Gupta, Advocate)”

8. In the said suit, the present petitioners were defendants No.2

to 5 and were the brothers and sisters of respondent No.1-Manmohan

Singh. A perusal of the plaint would show that it was the case of the

plaintiff that Takhat Singh, the father of the plaintiff as well as of

defendants No.2 to 5 and husband of defendant No.1 was the owner of the

property in question, as he was allotted a plot vide allotment letter dated

01.07.1969 by defendant No.6. It was further the case of the plaintiff that

CR-6414-2019 (O&M) and -7-       

CR-6446-2019 (O&M)

Takhat Singh had not executed any legal Will regarding the suit property

during his life time and the plaintiff being one of the six legal heirs of

Takhat Singh was entitled to 1/6

th

 share of the property and the sale deed

executed in favour of defendant No.1 alone was illegal. Para 5 of the said

plaint is reproduced herein below: - 

“5.

That the deceased S. Takhat Singh did not execute

any legal WILL of this suit property in his life time and died

without executing any WILL.”

9. A joint written statement was filed by the defendants No.1 to

5, which included the petitioners who are defendants No.2 to 5. In the

entire written statement no plea with respect to any Will was raised. It is a

matter of settled law that if a party is relying upon a Will, then, specific

pleas regarding the said Will are required to be made and the onus of

proving the said Will is on the party which relies upon the said Will. The

fact that Takhat Singh was allotted the plot in question and that the

plaintiff along with defendants no.1 to 5 were the legal heirs of the said

Takhat Singh was not disputed in the pleadings. The primary defence

raised in the written statement was that all the legal heirs of Takhat Singh

had consented to the sale deed being executed in favour of defendant

No.1. Since no Will had been pleaded, thus, para 5 of the plaint was not

denied in  the  written  statement. Para 5 of the written statement is

reproduced as under: - 

“5. That para no.5 of the plaint is not denied.” 

CR-6414-2019 (O&M) and -8-       

CR-6446-2019 (O&M)

10. Since no Will was pleaded, thus, no issue regarding the same

was framed. Although a copy of the issues has not been annexed but

learned counsel for the petitioners during the course of arguments has

handed over a copy of the said issues which were framed vide order dated

14.09.2015 and the same is reproduced hereinbelow:- 

“CS/41792/2013

Present:Sh. C.D. Gupta counsel for the plaintiff.

Sh. Sudesh Mahajan counsel for the defendants No.1 to 5.

Sh. Rajesh Kashyap counsel for the defendant No.6.

Defendant No.7 ex-parte.

Arguments not advanced. Counsel for the plaintiff requested

for adjournment. Perusal of the file reveals that the present case

has been filed by the plaintiff on 24.01.11 and the case was fixed for

consideration on the stay application on 11.02.14 and since then,

the present case is lingering on for consideration on the stay

application, which seems that there is no urgency to the plaintiff to

dispose of the stay application. Hence, the stay application is

hereby disposed of being not pressed.

Heard. From the pleading of the parties following issues are

framed:-

1 Whether the plaintiff is entitled for decree of declaration as

prayed for?OPP

2  Whether the plaintiff is entitled for decree of cancellation of

sale deed dated 10.11.09 as prayed for?OPP

3 Whether   the   plaintiff   is   entitled   for   decree   of   mandatory

injunction as prayed for?OPP

4  Whether the plaintiff is entitled for decree of possession of one

sixth share as prayed for?OPP

5  Whether   the   plaintiff   is   entitled   for   decree   of   permanent

injunction as prayed for?OPP

6  Whether the suit of the plaintiff is not maintainable?OPD

CR-6414-2019 (O&M) and -9-       

CR-6446-2019 (O&M)

7  Whether the plaintiff is estoped by his act and conduct to file

the present suit?OPD

8  Whether the plaintiff has served with notice U/s 98 of the

Punjab Town Improvement Act upon defendant No.6?OPD-6

9  Whether the plaint is liable to be rejected U/o 7 rule 11

CPC?OPD-6

10  Whether the suit of the plaintiff is barred by limitation, delay

and latches?OPD-6

11  Whether no cause of action accrued to the plaintiff to file the

present suit?OPD-6

12  Relief.

No other issue arises, pressed or claimed for. Now to come

upon 3.10.15 for evidence of the plaintiff.  PF/DM and list of

witnesses, if any, be filed within three days

(Rajwinder Kaur-I)

CJJD/Ldh./14.9.15”

11. It is not disputed before this Court that the plaintiff has led

his entire evidence after taking into consideration the pleadings of the

parties in which there is no averment/plea with respect to any Will set up

by the defendants, rather non-execution of the Will is an admitted fact.

Defendant No.1 during the pendency of the suit had transferred the suit

property in favour of defendants No.2 and 3. Respondent No.1/plaintiff

was thus forced to file an application for amendment to challenge the said

transfer deed also, which was allowed on 20.08.2018. The amended plaint

dated 09.09.2018 filed in pursuance of the said order has been annexed as

Annexure P-4 along with CR-6414-2019. A perusal of the same would

show that the only amendment which has been made in the plaint is with

CR-6414-2019 (O&M) and -10-       

CR-6446-2019 (O&M)

respect to adding the prayer clause and para 15-A and para 15-B to the

effect that the transfer deed has been executed during the pendency of the

suit in spite of the fact that the matter was sub-judice. The petitioners

cleverly by filing the amended written statement to the amended plaint

made several changes in the amended written statement which could not

have been made. New pleas were sought to be taken and in para 5 of the

written statement, it was sought to be stated that the said para of the plaint

was denied and it was further sought to be pleaded that Takhat Singh had

executed a legal and valid Will before his death. Instead of responding to

the added paras in the amended plaint i.e. para 15-A and para 15-B, the

defendants cleverly added new pleas including the plea taken in para 5.

The said amended written statement has been annexed as Annexure P-6

along with CR-6446-2019. 

12. Respondent No.1/plaintiff immediately thereafter moved an

application for deletion of the said new paras added in the amended

written statement. The said application has been annexed as Annexure P-7

along with CR-6446-2019. A perusal of the said application would show

that it had been highlighted by respondent No.1 that in pursuance of the

order dated 20.08.2018 the plaintiff had filed the amended plaint but the

petitioners had taken time to file the amended written statement and did

not file the same from 25.09.2018 to 05.12.2018 and it was only on

15.02.2019 that the said amended written statement was filed and several

new pleas were taken. The trial Court vide order dated 31.07.2019

(Annexure   P-9   in   CR-6446-2019)   allowed   the   said   application   and

CR-6414-2019 (O&M) and -11-       

CR-6446-2019 (O&M)

observed that the petitioners/defendants had made changes in the written

statement which were unwarranted and against the law and the same had

been done in spite of the fact that the petitioners themselves had on

05.09.2018   filed   an   application   under   Order   6   Rule  17   CPC   for

amendment of the written statement and without waiting for an order to

be passed on the said application, much less, the said application being

allowed, the petitioner added new pleas which were not permissible. The

said order dated 31.07.2019 (Annexure P-9 in CR-6446-2019) is in

accordance with law and deserves to be upheld. It is a matter of settled

law that once an amendment in the plaint has been allowed, then, it is

only the paragraphs which were sought to be amended in the plaint to

which   a   response   is   required   to   be   given   in   the   amended   written

statement, more so, in a case like the present case in which the sole

amendment sought by the plaintiff was to challenge the transfer deed

executed by defendant No.1 in favour of defendants No.2 to 5  during the

pendency of the suit. The said aspect could not be disputed on behalf of

the petitioners before this Court. 

13. Even an application filed by the petitioners for amendment of

the   written   statement   was   dismissed   vide   order   dated   31.07.2019

(Annexure P-7) which is subject matter of challenge in CR-6414-2019. In

the impugned order, it was observed that the petitioners were trying to

wriggle out of the admission made by the petitioners in the original

written  statement,   inasmuch   as,  in   the   said  written  statement  while

responding to para 5 of the plaint the factum that no legal Will was

CR-6414-2019 (O&M) and -12-       

CR-6446-2019 (O&M)

executed  by Takhat  Singh  was  not  denied and  the  trial  Court  had

observed that the same could not be permitted. It was further stated that

the said application had been filed after a period of 5½ years from the

date of filing the original written statement and the trial had commenced

and had made much progress and thus, even on account of lack of due

diligence, the said amendment could not have been allowed. The said

order is in accordance with law and deserves to be upheld. 

14. Additionally, it would be relevant to mention that in the

entire written statement no plea with respect to the aspect that there was

Will in favour of any of the defendants had been raised. No issue

regarding the said Will has been framed as no such plea was taken. The

plaintiff has led his entire evidence and as has been stated before this

Court he had closed his evidence in affirmative on 15.09.2017 on the

basis of the pleadings of the parties and also on the basis of fact that there

was no averment qua any Will set up by the defendants. A reading of the

pleadings of the original plaint and the original written statement would

show that the fact that Takhat Singh was the original allottee of the

property in question is not disputed and even the fact that Takhat Singh

had six legal heirs including the plaintiff/respondent No.1 and petitioners

and also the fact that there was no legal Will executed by the said Takhat

Singh is not in dispute and the primary defence raised in the written

statement to oppose the right of the plaintiff to succeed to 1/6 share of

suit property was that he was a consenting party to the sale deed made in

favour of defendant No.1. In the said circumstances, it is apparent that

CR-6414-2019 (O&M) and -13-       

CR-6446-2019 (O&M)

para no.5 of the written statement which did not deny that Takhat Singh

had not executed any legal Will was in consonance with the other

averments made in the written statement. In the said circumstances, it is

apparent that the plea taken in para 5 of the written statement cannot be

remotely   stated   to   be   a   typographical   error   and   by  virtue   of   the

amendment, the admission which was made by the petitioners which is

sought to be withdrawn, cannot be permitted, more so, once the trial has

commenced and even the plaintiff has completed his entire evidence.

With respect to averment made in para 5, this Court is of the view that the

amendment sought is not bona fide. 

15. The second amendment which has been sought in the present

case is with respect to the averments made in para 9 of the written

statement. Para 9 of the original written statement is reproduced as

under:- 

“9.  That para no.9 of the plaint is wrong and denied. The

plaintiffs has been left with no right, title or interest in the suit

property. He himself a  contesting party  for the transfer of the

ownership of the property in dispute in the record of the defendant

no.6 in the name of the defendant no.1 alone.”

16. In   the   above-said   para,   it   has   been   mentioned   that   the

plaintiff was himself a contesting party for the transfer of the ownership.

The petitioners want to replace the said word 'contesting party' by the

word 'consenting party'. A perusal of the entire written statement would

CR-6414-2019 (O&M) and -14-       

CR-6446-2019 (O&M)

show that it was the case of the defendants that the plaintiff along with

other defendants No.2 to 5 had given consent to transfer property in

favour of defendant No.1. In the said circumstances, the plea of the

petitioners to the effect that the intention of the petitioners was to write

the word 'consenting party' in para 9 instead of 'contesting party' and the

same was a typographical error, is weighty. 

17. Learned counsel for respondent No.1, who is a contesting

party, has fairly submitted that as far as the amendment in para 9 with

respect to the said word is concerned, the same could be allowed as the

said amendment is in consonance with the other averments made in the

written statement. 

18. Keeping in view the above-said facts and circumstances, the

order  dated  31.07.2019  (Annexure P-9),  which  is  the subject matter of

challenge in CR-6446-2019, is  upheld  and  CR-6446-2019  is dismissed.

However,  CR-6414-2019 is partly allowed and the impugned order dated

31.07.2019 (Annexure P-7) is partly set aside, only to the limited extent

that the amendment sought to be made in para 9 to replace the word

'contesting party' with 'consenting party'  is permitted. It is clarified that

no other amendment, much less, amendment sought to be made in para 5

of the written statement is allowed. 

19. It is made clear that the observations made in the present

order are only for the purpose of deciding the present revision petitions in

which challenge is on the aspect of amendment of the pleadings and the

said observations should not be construed as an expression on the final

CR-6414-2019 (O&M) and -15-       

CR-6446-2019 (O&M)

merits of the case and the trial Court would decide the suit independent of

the observations made in the present order, on the basis of the pleadings,

evidence and the record.  

                    ( VIKAS BAHL )

February 26, 2026                 JUDGE

naresh.k

Whether reasoned/speaking? Yes

Whether reportable? Yes