PRITAM SINGH Vs. ATMA

JUDGEMENT

(1.) THIS revision petition is directed against the order of Sub-Judge IIIrd Class, Patiala dated 29th October, 1991 whereby defendant was not permitted to raise new or inconsistant or additional pleas in the amended written statement.

(2.) LEARNED counsel for the parties were heard.

(3.) ON behalf of the petitioner it was submitted that on the strength of the authority of this Court in Prem Singh v. Harpal Kaur, (1991-1) 99 P. L. R. 209, wherein relying on another authority of this Court Jagdish Parshad v. Dhensi Ram (deceased), (1977) 79 P. L. R. 670, it was observed that once an amended plaint is filed, a legal right accrues to the opposite party to file a fresh written statement wherein new objections can be taken in the absence of any exceptional circumstances or any statutory bar or special order of the Court at the time of allowing the amendment,