GIRISH CHAWLA Vs. RAJINDER KUMAR KHOSLA

JUDGEMENT

(1.) This appeal is directed against the order dated 21st April, 2007 passed by the learned Single Judge dismissing the application filed by the appellant herein praying for amendment of the written statement. In the suit filed by the respondent, the appellant herein has filed a written statement in the suit. Paragraph 9 of the said written statement reads as follows:-

(2.) The appellant had, however, by filing the amendment application, had prayed for substitution of the aforesaid paragraph 9 by the following paragraph:-

(3.) Another amendment sought for by the appellant herein was to incorporate alternative relief in prayer Clause a to the counter affidavit.