MANJU GAIND Vs. KAMLA RANI

JUDGEMENT

(1.) An application has been filed on behalf of defendant No.1 to 5 for Amendment of the Written Statement.

(2.) It is submitted in the application that the present suit has been filed for Partition and Rendition of Accounts. The Written Statements have been filed on behalf of defendant No.1 to 5. The suit has been filed by the plaintiff for more than 28 immovable properties in addition to moveable properties, which are the subject matter of the present suit.

(3.) It is submitted that defendants seek to change the title of paragraph 13 of the Written Statement from "Properties in which the plaintiff has received Share" to "Properties in which mutation entry has been made in the name of the plaintiff". The second amendment proposed to be made is that under the heading of "Properties in which the plaintiff has received share", it is mentioned that the agricultural land measuring 4 Kanal 11 Marla has been referred by the plaintiff in which he is claiming that he has not received any share. The defendant wants to amend the relevant portion of paragraph 13 of the Written Statement to shift the properties so mentioned in paragraph 13 of the Written Statement to be renumbered as paragraph 6 under the heading of "Properties owned by Defendant No.3 Mr. Sunil Kumar".