SURINDER AND ANOTHER Vs. RAJINDER AND OTHERS

JUDGEMENT

(1.) DEFENDANTS no. 1 and 4 have invoked the jurisdiction of this Court under Article 227 of the Constitution of India impugning order dated 13.08.2013 (Annexure P -4) passed by the trial court, thereby dismissing application (Annexure P -3) filed by defendants no. 1 and 4 for amendment of their written statement (Annexure P -2). The petitioners alleged in their amendment application that in preliminary objection no. 7 of the written statement, it has been pleaded that Sarjo performed kareva marriage with Mange, after enforcement of the Hindu Succession Act (in short -the Act), but in fact, the said kareva marriage had taken place before enforcement of the Act and the word 'after' is to be substituted with the word 'before' as it was typographical error in the original written statement.

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

(3.) I have carefully considered the matter.