JASBIR SINGH Vs. NAVJOT SINGH AND OTHERS

JUDGEMENT

(1.) Jasbir Singh defendant no. 1 has filed this revision petition under Article 227 of the Constitution of India to assail order dated 2.3.2005, Annexure P/1 passed by learned Civil Judge (Junior Division), Samana, thereby dismissing the application moved by defendant no. 1 petitioner for review of order dated 22.9.2004, Annexure P/2 whereby application of petitioner for amendment of written statement to add counter claim was dismissed.

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

(3.) Respondents no. 1 to 4/plaintiffs have filed suit against the petitioner and proforma respondents no. 5 to 7 as defendants claiming damages for murder of Baljinder Kaur allegedly committed by the defendants.