JAMNA DASS Vs. AKASH DRALL

JUDGEMENT

(1.) Cm APPL. 31942/2019(exemption)

(2.) The suit filed by the respondent/plaintiff was for recovery of the sum of Rs.30,00,000/-. In the original written statement filed by the respondent on 04.08.2011, the defendant inter alia averred as follows:-

(3.) Subsequently, after evidence had commenced before the Trial Court, the petitioner moved an application for amendment of the written statement, seeking to amend the above two paragraphs in the following manner:-