GORDHAN SINGH Vs. MUNNI DEVI

JUDGEMENT

(1.) DEFENDANT Gordhan Singh made an application under Order 6 Rule 17 CPC for amendment of the written statement. FACTS :

(2.) SMT . Munni Devi wife of Mahipal Singh son of Kalu Singh filed suit for permanent injunction against Gordhan Singh son of Kalu Singh to the effect that he be restrained from interfering in her possession of land measuring 47 Kanals 14 Marlas = 954/7018 share of land measuring 350 Kanals 18 Marlas. Defendant Gordhan Singh contested her claim. It was denied that she was owner and in possession of the entire land in dispute. He, however, omitted to give the detailed facts as to how she was neither owner nor in possession of the entire land in dispute and in fact she was owner in possession of only an area of 3 Kanals 16 Marlas out of the land in dispute. With a view to incorporate the facts to show as to how she was not owner nor in possession of entire land in dispute but was owner in possession of only 3 Kanals 16 Marlas of land, he sought to amend his written statement.

(3.) AGGRIEVED from this order dated 21.4.2000 of Additional Civil Judge (Senior Division), Mohindergarh, Gordhan Singh has come up in revision to this Court.