AMARJIT SINGH Vs. GURINDERBIR SINGH

JUDGEMENT

(1.) The petitioners/defendants have challenged the order of the trial Court dated 07.02.2020 whereby the application preferred by respondent No.1/plaintiff for framing the additional issues has been allowed.

(2.) Learned counsel for the petitioners/defendants contends that the application had been preferred at the fag end of the trial and was meant to fill up the lacuna and therefore, it should have been declined. He has relied upon the judgments of this Court in the cases of Surinder Singh versus Kuldeep Singh and others, 2015(8) RCR (Civil)107 and Paramjit Kaur versus Surinder Singh, 2011(7) RCR (Civil) 563.

(3.) Heard.