SHEILA KHULLAR Vs. ROHINI KHULLAR

JUDGEMENT

(1.) The revision is filed by the defendants challenging the order of the lower Court dated 19.12.1998 rejecting their application for amendment of the written statement. The suit property is in Golf Link. One Khushi Mal had three sons namely, Pearey Lal, Amar Nath and Jagan Nath. The first petitioner is the widow of Jagan Nath. Second petitioner is one of the sons of Jagan Nath. The 4th petitioner is another son of Jagan Nath.

(2.) The first respondent Rohini Khullar is the widow of late Prem Khullar, one of the sons of Jagan Nath. Second respondent Ms. Yogytata Khullar and third respondent Ms. Malavika Khullar are the daughters of the first respondent.

(3.) The first respondent filed the suit for injunction restraining the defendants in the suit from dealing with the property, subject matter of the suit.