ABNASH CHANDER Vs. RAJAN KUMAR & OTHERS

JUDGEMENT

(1.) Aggrieved by order dated 04.01.2012 (Annexure P-2) passed by the trial court thereby dismissing application Annexure P-1 moved by defendant No.2-petitioner for amendment of written statement, defendant No.2 has filed this revision petition under Article 227 of the Constitution of India to challenge the said order.

(2.) I have heard learned counsel for the petitioner and perused the case file.

(3.) Suit has been filed by Balwant Rai-plaintiff (since deceased and represented by respondents No.1 to 3 as legal representatives) against Ramesh Kumar-defendant No.1/respondent No.4 and Abnash Chanderdefendant No.2/petitioner for specific performance of agreement to sell dated 10.09.2002/09.09.2004 allegedly executed by defendant No.1 in favour of plaintiff. Sale of the suit property by defendant No.1 to defendant No.2 vide sale deed dated 07.11.2002 is also under challenged in the suit.