BALBIR SINGH Vs. PANNALAL

JUDGEMENT

(1.) THIS revision by the defendant No.6 in the suit is directed against' the Trial Court's order, rejecting his applications for framing additional issues on the question of Court fees and for amendment of his written statement.

(2.) HELD : It is not disputed that the application for framing additional issues was made after the close of the plaintiff's evidence. The application for amendment of the written statement was made to meet the objection that the written statement did not show that on the date of suit, the valuation of the suit properties, as mentioned in the plaint, was wrong.