RAM GOPAL MATHUR Vs. SUBHASH CHANDRA MATHUR

JUDGEMENT

(1.) THE defendant of the Original Suit No 264 of 2002 has filed this civil revision for setting aside the other dated 25th October, 2007 passed by the learned Additional District Judge, Court No. 14 in Civil Appeal No. 18 of 2007 by which the application for amendment of the written statement was rejected.

(2.) THE original suit which had been filed for specific performance of the registered agreement to sell dated 31st January, 1998 was decreed by the Trial court by the judgment and decree dated 7th February, 2007, Civil Appeal No. 18 of 2007 was filed by the defendant and during the pendency of the civil appeal an application was filed for amendment of the written statement. This application was rejected by the Trial Court by the order dated 25th October, 2007.

(3.) THE stamp reporter has submitted a report that the revision is not maintainable in view of the Full Bench decision of this Court in M/s. Jupiter Chit Fund (Pvt.) Ltd. v. Dwarka Dhiesh Dayal and others, 197975) ALR 341 (FB ).