JUJESTI DALEI AND OTHERS Vs. GURU CHARAN BEHERA

JUDGEMENT

(1.) This petition challenges the order dated 2.7.2015 passed by the learned Civil Judge (Jr. Divn.), Chandikhole in C.S. No. 54/12. By the said order, learned Trial Court rejected the application of the defendants to amend the written statement.

(2.) The opposite party as plaintiff instituted the suit for permanent injunction impleading the petitioners as defendants. Pursuant to issuance of summons, the defendants entered appearance and filed written statement. While the matter stood thus, the defendants filed an application under Order 6, Rule 17 C.P.C. for amendment of the written statement. In the proposed amendment, the defendants intend to change the plot No. and area in paragraph 7 and number of execution of sale deed. Learned Trial Court rejected the same.

(3.) Heard Mr. D. Nayak, learned counsel for the petitioners and Mr. S.S.K. Nayak, learned counsel for the opposite party.