ROBIN SINGH Vs. NAND KISHORE

JUDGEMENT

(1.) Heard Sri Saurabh Srivastava learned counsel for the revisionist.

(2.) This revision under Sec. 25 of the Small Causes Court Act has been filed by the revisionist who claims to be defendant in SCC Suit No. 83 of 2010 (Nand Kishore Vs. Robin Singh) pending in the court of Additional District Judge XVII, Kanpur Nagar. He is aggrieved by the order dated 20.07.2013 whereby the amendment application of the revisionist defendant dated 22.04.2013 Paper no. 38-ga has been rejected.

(3.) Learned counsel for the revisionist has submitted that by the amendment application the revisionist defendant was seeking amendment in paragraph 4 of his written statement for the purpose of clarifying the amount which he was required to pay. He states that the court below has illegally rejected the amendment application by holding that the nature of the defence is now being changed by the petitioner who seeks amendment in paragraph 4 of the written statement.