IKBAL BEGUM Vs. AKHTAR ALI

JUDGEMENT

(1.) THIS is a defendant's revision petition against the order of the Trial Judge rejecting her application for the amendment of her written statement.

(2.) AKHTAR Ali brought a suit against Shrimati Iqbal Begum for joint possession of the land in suit. It was stated in the plaint that the defendant had sold agricultural land, measuring 144 Bighas 19 Biswas to him for Rs. 5,000/- by a registered deed on 10th May, 1960. When the plaintiff was going to get possession of the said land, he found that the area was less by 21 Bighas and 7 Biswas. That necessitated the filing of the present suit.

(3.) THE suit was contested by the defendant, who denied the allegations made by the plaintiff and pleaded that the latter was the Mukhtiar-i-am of the former, who was Pardanashin lady and he purchased the land with full knowledge of what he was buying. There was no deficiency in the area.