B RAMACHANDRA REDDY Vs. B MUNIREDDY

JUDGEMENT

(1.) The petitioner is the 2nd defendant in the Court below. That the 1st respondent herein has instituted a suit praying for grant of relief of partition and separate possession and to allot 1/4th share in the suit schedule properties and also for various other reliefs. The said suit came to be resisted by the 2nd respondent herein i.e., 1st defendant by filing the written statement dated 16.11.1994. The petitioner herein i.e., 2nd defendant has also filed the written statement dated 20.7.1995.

(2.) Thereafter on 7.9.2017 the petitioner herein i.e, 2nd defendant preferred an application under Order VI Rule 17 r/w Section 151 of CPC for amendment of the written statement to incorporate the following paragraphs numbered as Paragraph Nos.6(a), 6(b), 17(a) and 17(b) in the written statement:

(3.) In the affidavit filed in support of the application, the petitioner has deposed as under: