SARBJEET KAUR Vs. JANGIR SINGH

JUDGEMENT

(1.) IN pursuance to the order dated 4.4.2002 passed by this Court adjourning the case sine-die, an application under Section 151 of the Code of Civil Procedure, 1908 (for brevity, the Code) for taking up the case for hearing has been filed. Accordingly, the case is taken up for hearing and the learned counsel has been heard on merit.

(2.) THIS is a revision petition directed against the order dated 10.1.2002 passed by the Civil Judge (Junior Division), Sunam dismissing the application of the defendant-petitioners filed under Order VI rule 17 of the Code seeking amendment of the written statement. The reason for dismissing the application as disclosed in the order passed by the Civil Judge is that diametrically opposed stand is sought to be projected by way of amendment in the written statement.

(3.) I have heard Shri R.S. Dhaliwal, learned counsel for the defendant- petitioners and have perused and record with his assistance.