SUKHDEV SINGH Vs. SARWAN SINGH

JUDGEMENT

(1.) This revision petition is directed against the order of the trial Court dated October 15, 1988, whereby the application for amendment of the written statement was declined.

(2.) Sarwan Singh, plaintiff-respondent, filed the suit for specific performance of the agreement to sell, dated December 21, 1985. By virtue of the said application, the defendant wanted to add certain words which was opposed by the plaintiff. The trial Court came to the conclusion that by virtue of this amendment, the defendant wanted to withdraw the admission of a fact which could not be allowed. It was further observed that no party was entitled to seek amendment of the pleadings as a matter of right. The amendment sought must be necessary for the determination of the matter in real controversy. In these circumstances, the application was dismissed.

(3.) After hearing the learned counsel for the parties, I do not find any merit in this revision petition.