MONIKA Vs. SANDEEP

JUDGEMENT

(1.) In this revision filed under Article 227 of the Constitution of India, plaintiff Monika has assailed order dated 17.9.2011 (Annexure P/6) passed by the trial court thereby allowing application Annexure P/4 moved by defendant/respondent Sandeep for amendment of his written statement Annexure P2/A. Plaintiff-petitioner in the suit has inter alia challenged release deed dated 22.2.2002 allegedly executed by her in favour of defendant regarding 1/4th share in 193 kanals 8 marlas land on the ground of fraud etc.

(2.) The defendant in his written statement Annexure P2/A has repeatedly controverted the said claim of the plaintiff and defended the execution of the release deed in question as legal and valid.

(3.) In the amendment application Annexure P/4, the defendant alleged that in paragraph 2(vii) of the written statement, while denying the said paragraph of the plaint, it was inadvertently stated that the factum of execution of release deed was kept concealed from the plaintiff, whereas the said plea was to be denied. The word 'stated' is to be substituted by the word 'denied'.