GAGAN VISHNU Vs. A S NAGPAL AND OTHERS

JUDGEMENT

(1.) Instant revision petition has been filed impugning the order dated 15.02.2005 (Annexure P-4) passed by learned Additional District Judge (Ad hoc), Fast Track Court-III, Faridabad whereby application filed by respondent no.1-appellant for amendment of written statement has been allowed at appellate stage.

(2.) Shorn of unnecessary details, the facts relevant for disposal of present petition are to the effect that a suit for partition was filed by petitioner-plaintiff against the respondents. Thereafter, the respondents were asked to file their respective written statements. Respondents no.1 and 4 to 7 filed their separate written statements. The trial Court after appreciating the evidence on record decreed the suit vide judgment and decree dated 20.03.2001. Feeling aggrieved by the judgment and decree dated 20.03.2001, respondent no.1-appellant preferred an appeal.

(3.) During the pendency of appeal, respondent no.1-appellant moved application for amendment in written statement as per following details: