RANI DEVI Vs. TRILOK SINGH

JUDGEMENT

(1.) This is a revision by the defendant-applicant against the order of the learned lower appellate court rejecting her application for amendment of the written statement.

(2.) Relevant facts are that the plaintiff-respondent No. 1 had filed a suit for possession of a house. He had alleged that he was the allottee of this house and that he had allowed the defendant No. 1 appellant to live with him for some time but in his absence she got the house allotted in her name. Later, on his representation, the allotment was cancelled but she forcibly occupied the house and took away some articles. He valued the suit on the annual rent at Rs. 132/-.

(3.) The defendant No. 1 appellant contested the suit on various grounds which are not relevant for the purpose of this revision,