DEEPAK CHAWLA Vs. RAJEEV CHAWLA

JUDGEMENT

(1.) The challenge in this appeal is to an order dated March 19, 2018 passed by the learned Single Judge in IA NO. 1508/2017, which was an application filed by the appellant herein under Order 6 Rule 17 of the CPC for amendment of the writ statement.

(2.) It was the ground of the appellant, that the plaintiff had missed out the partition of three other properties vis 152, Bhagat Singh Market, Connaught Place, New Delhi, Plot at Saraswati Kunj, Gurgaon and F-71, Bhagat Singh Market, Connaught Place, New Delhi and for sale proceeds of Rs.15 lakhs in the sale of land (two and a half acres) at Sohna Road.

(3.) It was conceded by the appellant-defendant that a reference of these properties was made in the written statement filed in October, 2014 and in the amended written statement filed in March, 2015 but because of maintaining harmony, he did not take any action for partition of these properties.