KAMLESH RANI GUPTA Vs. FIRM SEVAK INDUSTRIES SHAHJAHANPUR

JUDGEMENT

(1.) Heard Sri Bhanu Bhushan Jauhari, learned counsel for the revisionist, Sri Ramendra Asthana, learned counsel for the respondents and perused the record.

(2.) This revision has been filed by the defendants/revisionists against the judgment and order dtd. 28/7/2023 passed by Civil Judge (Senior Division), Shahjahanpur rejecting the application Paper No. 56-Ka for amendment in written statement, moved by the defendants/revisionists.

(3.) Brief facts of the case are that the plaintiffs/respondents instituted Original Suit No. 75 of 2021 against the defendants/revisionists for permanent injunction restraining the defendants in the suit not to interfere with the property of the plaintiffs/respondents and also restraining the defendants from interfering with the construction of the wall by the plaintiffs/respondents.