SHIKHA VASHISHTH Vs. RANJANA TANEJA

JUDGEMENT

(1.) By this order, I shall dispose of the abovementioned pending application filed by the defendant under Order VI Rule 17 read with Section 151 CPC for amendment of the written statement.

(2.) It is stated in the application that after filing the written statement in January, 2013, the defendant realized that a substantial error of facts has been unintentionally committed viz., that the suit property was purchased by the majority of funds of the defendant herself and some money was paid by her husband also. Besides, the other developments took place which are mentioned in para 1 of the application. The same read as under:-

(3.) Under these circumstances, it has become necessary to make the above said factual amendments in the written statement by way of adding new para 5 in the preliminary objections, the details of which are mentioned in para 2 of the application and the existing para 5 be read as para 5A. In the said para 5A also, the plea already taken as "being satisfied with the service of the defendant, Dr.Rishi Raj Sharma orally gifted the flat...." shall be amended and read as "being satisfied with the service of the defendant, Dr.Rishi Raj again orally gifted the flat......"