CENTRAL ACADEMY SOCIETY SCHOOL Vs. RAJ KUMAR GANJUR

JUDGEMENT

(1.) These two revisions have been filed against the impugned judgment and order dated 7-12-2001 passed by the Additional District Judge-II, Faizabad in S. C. C. Suit No. 3 of 2000, by which the application 13 (C-2) moved by the plaintiff, who is respondent in these revisions for striking off the defence of the revisionist under Order 15, Rule 5 has been allowed and the amendment application 17(A), which was moved by the defendant revisionist for amendment in the written statement, has been rejected.

(2.) The plaintiff respondent had filed a caveat on behalf of opposite party No.1, therefore, Shri Vijay Bahadur Verma appeared for him.

(3.) I have heard the learned counsel for the revisionist defendant, Shri Hari Prakash Srivastava and for the respondent-plaintiff, Shri Vijay Bahadur Verma at quite length.