MD. SHAFI Vs. RASHIDA BEGUM

JUDGEMENT

(1.) Affidavit-in-opposition filed in Court today be taken on record.

(2.) The present challenge has been preferred by the defendant in a partition suit against an order, whereby the defendant/petitioner's application for amendment of written statement was rejected, primarily on the ground that an admission was sought to be withdrawn by such amendment.

(3.) Learned counsel for the petitioner argues that, although previously two such amendments were not pressed by the petitioner, in the previous amendments the petitioner had prayed for deletion of certain portions of the original pleadings and to introduce some new facts, which might have amounted to withdrawal of admission.