SALMA WASIL Vs. NAZAR SHAMSIE

JUDGEMENT

(1.) BY the impugned order dated 29th January, 2013, the application filed by the petitioner (defendant in the suit) under Order VI Rule 17 read with Section 151 CPC seeking amendment of the written statement was dismissed.

(2.) THE petitioner sought the amendments in paras 4, 5, 7, 8, 8A, 8B, 15(ii) and 16 of the written statement. The reasons for rejecting the said application were given by the learned trial court in paras 3 to 5 of the impugned order. The same are read as under :

(3.) IN or about 1992 the respondent No.1 herein requested the respondent No.2 to gift the suit property to him and the respondent No.2 said that he will consider the request, however, that talks never materialized as the possession of the property remains with the respondent No.1 all the time.