VIJAY BAHADUR CHAUBEY Vs. DHARMATMA NAND JAISWAL

JUDGEMENT

(1.) Heard Sri Ajay Kumar Singh, learned counsel for the revisionist and Sri Krishna Mohan Tripathi, learned counsel for the respondents/opposite parties.

(2.) The present Revision is directed against the order dtd. 25/2/2011 passed by the XI Additional District Judge, Varanasi in Case No.27 of 2009, whereby he has rejected the amendment application of the revisionist.

(3.) The facts, in brief, are that a suit has been instituted by the respondent no.1 against the revisionist on the ground of default in payment of rent. The plaint case was that one Ram Nath Jaiswal was the owner of House No.C.28/107A situated in Mohalla Teliyabad, Varanasi, who died on 25/7/2007, and after the death of Late Ram Nath Jaiswal, the respondent No.1 and respondent Nos.2 to 5 (proforma defendant Nos. 2 to 5) being legal heirs became owner of the aforesaid house.