PHOOLA RANI Vs. RAJAN JOSHI & OTHERS

JUDGEMENT

(1.) PLAINTIFF has approached this Court by way of instant revision petition filed under Article 227 of the Constitution of India impugning order dated 27.08.2013 (Annexure P - 6) passed by the trial Court thereby allowing application (Annexure P - 4) filed by the defendants for amendment of their written statement (Annexure P - 2). Plaintiff -petitioner has filed suit vide plaint (Annexure P - 1) for permanent injunction alleging that plaintiff is in possession of the suit property and the defendants threatened to interfere in possession thereof.

(2.) DEFENDANTS in their written statement (Annexure P - 2) inter alia pleaded that a school is running in the disputed building.

(3.) PLAINTIFF , by filing reply (Annexure P - 5), opposed the amendment application and controverted the averments made therein.