VANSRAJ AND ORS. Vs. SUBHAGI AND ORS.

JUDGEMENT

(1.) Heard Sri H.D. Verma, learned Counsel for the appellants and perused the record. This appeal under section 19 of Family Court Act, 1984 has arisen from the judgment and decree dated 24.3.2015/31.3.2015 passed by Principal Judge, Family Court, Basti rejecting amendment application filed by defendants-appellants.

(2.) It is evident from record that suit is pending since 1992. Evidence was already over and it is at the stage of hearing. Moreover, from the amendment application filed by defendants- appellants, it appears that, they are endeavoring to withdraw their admission. Such amendment, at this stage, ought not to have been allowed and has rightly been rejected by Court below.

(3.) Even otherwise, we find that amendment sought to be made at this stage does not satisfy the requirement wherein such amendment ought to have been allowed.