DURGA DEVI Vs. LALITA RAKYAN

JUDGEMENT

(1.) This petition under Article 227 of the Constitution of India, has been filed by petitioner against order dated 9th July, 2010 passed by Additional District Judge, Delhi.

(2.) Brief facts are that in year 2005, respondents no. 1 and 2 (plaintiffs in trial court) filed a suit for possession, injunction and damages for Rs.36,000/- against present petitioner (respondent no.1 in the trial court). In October, 2005 petitioner filed her written statement. In 2010 she filed one application under Order 6 Rule 17 of Code of Civil Procedure (for short as 'Code') for amendment of written statement. Another application was filed under Order 8 Rule 1 (A) of the Code seeking permission to file certain documents. By single order (i.e. impugned order) trial court dismissed both applications of the petitioner.

(3.) It is contended by learned counsel for petitioner that amendments sought for are necessary for just and proper adjudication of the controversy involved in the suit and it is not going to change the nature of case.