USMANGANI HAZAM Vs. ABDULGANI MAHAMADBHAI SHAIKH

JUDGEMENT

(1.) This revision application is directed by the defendants-petitioners against the order of the 2nd Joint Civil Judge (S.D.) Surat, dated 31/05/1994 in Regular Civil Suit No.661/93 below Ex.64 under which the application filed by them for amendment of the written statement has been rejected.

(2.) The application ex.64 has been filed by the petitioners on the file of this civil revision application. The proposed amendment in the written statement, reads as under:

(3.) This application has been filed on 30th March, 1994 and it is not in dispute that at the very initial stage of the suit, this application for amendment of written statement has been filed.