DHANPATI AHUJA Vs. ASHOK KUMAR SHARMA

JUDGEMENT

(1.) By means of present writ petition, the petitioner seeks writ in the nature of certiorari quashing the impugned order dtd. 31/10/2015, passed by learned Civil Judge (S.D.), Haridwar in P.A. Case No. 15 of 2013, Ashok Kumar Sharma v. Dhanpati Ahuja and further be pleased to allow the amendment application paper No. 29-C, filed by the petitioner.

(2.) Heard learned Counsel for the petitioner and perused the documents brought on record, including the impugned order.

(3.) By way of an application seeking amendment in the written statement, the defendant, on the basis of legal advice, wanted to incorporate certain facts in the written statement. The defendant wanted to introduce two new paragraphs in the form of 21-A and 21-B, one of which disputes that the defendant No. 1 Ashok Kumar is not the owner of the disputed property. It also says that one Shankar Khanna is the owner of the disputed property; applicant Nos. 1 and 2 are not the family members and, therefore, the property in question cannot be released in favour of applicant No. 1.