SMT. JYOTI KAINTH Vs. SMT. NEELAM

JUDGEMENT

(1.) By means of this petition, under Art. 227 of the Constitution of India following relief has been sought:

(2.) This is defendant's petition against the order dated 04.01.2018 passed by 1st Additional District Judge, Roorkee (Haridwar) in Civil Appeal No. 27 of 2016, whereby her application seeking leave to amend her written statement has been rejected.

(3.) Brief facts of the case are as follows: