BASANT BALLABH JOSHI Vs. RAJESH CHANDRA BALUTIA

JUDGEMENT

(1.) BY means of present Civil Revision, the revisionist seeks to set aside the judgment and order dated 09.09.2014 passed by the Additional District Judge -II, Haldwani in SCC Suit No. 14/2009.

(2.) AN application under Order 6 Rule 17 C.P.C. for amendment in the written statement was filed by the defendant (revisionist herein), which was rejected by the Additional District Judge -II, Haldwani, vide order dated 09.09.2014.

(3.) THE plaintiff filed a suit for recovery of arrears of rent and ejectment. The defendant wanted to incorporate certain amendments in his written statement, which was not permitted by the court below. It will be useful to incorporate the contents of the application under Order 6 Rule 17 CPC hereinbelow for convenience: