BANSHILAL Vs. DEVBAI

JUDGEMENT

(1.) The petitioner has filed the present petition being aggrieved by the order dated 21.01.2019 whereby the trial Court has allowed the application filed under Order 6 Rule 17 read with Section 151 filed by the defendants by which the counter claim by way of amendment in written statement has been taken on record.

(2.) Facts of the case are as under:

(3.) Learned counsel for the petitioner submits that the application filed by the defendants is hopelessly time barred. They are now seeking declaration of order dated