OMANNA Vs. BALABAI AND ORS.

JUDGEMENT

(1.) Sri Murgendra Tubake, learned counsel undertakes to file Vakalath for respondent Nos. 1 and 3.

(2.) The petitioner, who is the defendant in OS No. 235/2010, after filing his written statement subsequently when the matter reached the stage of evidence, has filed an application under Order -VI, Rule 17 of CPC, seeking permission of the Court to amend the written statement by incorporating Para No. 5(A).

(3.) Para No. 5(A) reads as follows: