DAYA RAM Vs. RAMESH CHANDRA GOYAL

JUDGEMENT

(1.) HEARD the learned counsel for the parties.

(2.) PERUSED the record.

(3.) THE Civil Revision No. 1295/98 which has been filed by the defendant/tenant is directed against the order passed by the first appellate Court rejecting his application dated 12.11.1994 seeking amendments in his written statement as well as that part of the order passed by the first appellate Court whereunder his application dated 6.1.1995 had been rejected refusing permission to incorporate in the written statement the proposed amendments as indicated in paragraph 4 of the said application.