AKHILESH VERMA Vs. SHARMA NAND VERMA AND ANOTHER

JUDGEMENT

(1.) Sri Anuragh Pathak filed Vakalatnama on behalf of second respondent.

(2.) The defendant-applicant has approached this Court assailing the order dated 14 Oct. 2015, passed by the Revisional Court/Additional District Judge (Court no.4), Mahrajganj arising from an order dated 9 March 2015, passed in Original Suit No. 329 of 2010 rejecting the application under Order 6, Rule 17 C.P.C to amend the written statement.

(3.) The respondent instituted a suit for injunction against the applicant, in the written statement, a categorical stand was taken that the suit property was transferred to second respondent by way of registered sale deed, however, it was alleged that the rent deed is a manufactured and forged document, consequently, the applicant has already approached the Magistrate in a petition under Sec. 156(3) Cr.P.C, by the amendment, the applicant sought to retract the admission made in the written statement by stating that the sale deed is a forged document but rent agreement is valid document and the application made under Sec. 156(3) Cr.P.C was on the pressure of third party.