RAVI SINGHAL Vs. MANALI SINGHAL

JUDGEMENT

(1.) Vide impugned order dated September 27, 2012 the learned Single Judge has dismissed IA No.10697/2001 filed by the appellants under Order VI Rule 17 CPC praying for leave to be granted to amend the written statement filed by the appellants who were defendants No.1 to 3 in the suit filed by the respondents.

(2.) Mother and daughter i.e. the respondents, had filed a suit seeking enforcement of an agreement dated November 04, 1994. The first respondent and the first appellant were married to each other, and unfortunately the relations turned sour. Respondent No.2 was born during the wedlock. Issues pertaining to alimony and maintenance cropped up.

(3.) The settlement agreement, enforcement whereof was prayed for noted the right of the respondents to be maintained and provides for agreed terms. Certain amounts were agreed to be paid. A motor vehicle and a residential accommodation was also agreed to be provided for.