RAM KAUR Vs. SURINDER AND ORS.

JUDGEMENT

(1.) C.R. 2740 of 2001. This revision is directed against the order dated 23.4.2001 passed by the learned Additional District Judge, Sonepat, whereby the defendant -respondent has been allowed to amend the written statement.

(2.) The facts of the case briefly stated are that Ram Kaur had filed a suit for declaration that she is owner in possession of 1/3rd share of the land in dispute. The suit was finally decreed in her favour. Aggrieved by the judgment and decree, the defendant preferred appeal which is still pending before the Additional District Judge. During the pendency of the appeal, the defendants moved an application under Order 6 Rule 17 CPC which was allowed.

(3.) I have heard Shri Alok Jain, learned counsel for the petitioner and Shri Rakesh Rathwal, learned counsel for the respondent.