VIJAY SETHI Vs. WAQF MASJID, JWALAPUR

JUDGEMENT

(1.) THIS revision has been directed against the order dated 01.10.2014, rendered by learned Third Additional District Judge, Haridwar in Civil Appeal No.09 of 2014, Ashok Sethi and others v. Waqf Mosque and others. By the said order, the amendment application (25 -Ka), moved by the revisionists/appellants Vijay Sethi and others, seeking amendment of pleadings in their written statements, was rejected.

(2.) TO appreciate the controversy between the parties, certain facts are indispensable to be stated as hereinbelow.

(3.) THE property, in question, was initially taken on lease by the predecessor of revisionists Mr. Sethi and brothers from Waqf Mosque on 23.01.1956 through its Mutawalli Sultan Ahmed on the yearly rent of Rs.72/ -. Almost for last half century, lease deed was got renewed from time to time between the predecessors -in -interest of Mr. Sethi and the Waqf Mosque through its successive Mutawallis.