J.A. CONSTRUCTION Vs. SARDAR KULDEEP SINGH

JUDGEMENT

(1.) Heard Sri Abu Bakht, learned counsel for the petitioner and Sri Shailendra, learned counsel appearing for respondent nos.1 and 2.

(2.) The present petition has been filed against the order dated 01.05.2018 passed by the Additional District Judge, Court No.8, Kanpur Nagar in Civil Appeal No.139 of 2016 rejecting the amendment application whereby certain amendments had been sought by the petitioner-defendant in his written statement. The petitioner also seeks to assail the order dated 17.09.2019 whereby another amendment application (Application No.132Ga) again seeking certain amendments in the written statement filed by the petitioner-defendant has also been rejected.

(3.) Contention of the learned counsel for the petitioner is that the amendments in question were necessitated due to the fact that certain legal points came to the knowledge of the counsel of the petitioner-defendant subsequently and since the said points had not been mentioned in the written statement they were necessary and to be raised at the stage of appeal.