BHAGAT SINGH Vs. RANVIR SINGH

JUDGEMENT

(1.) DEFENDANT Bhagat Singh has filed this revision petition under Article 227 of the Constitution of India, impugning order dated 21.05.2013 Annexure P-5 thereby dismissing application Annexure P-3 filed by defendant-petitioner for amendment of his written statement Annexure P-2.

(2.) RESPONDENT -plaintiff Ranvir Singh, who is real brother of defendant-petitioner, has filed suit alleging inter alia that their father Ram Singh had purchased three houses Nos.915, 917 and 918 in Housing Board Colony, Sector 10, Faridabad and in family settlement, the father gave house No.915 to his third son Dinesh, house No.917 to the plaintiff and house No.918 to the defendant but the defendant had also illegally occupied plaintiff's house No.917 in his absence. Accordingly, plaintiff inter alia sought direction to the defendant to vacate house No.917 and to handover possession thereof to the plaintiff.

(3.) BY amendment of written statement, the defendant wants to withdraw the aforesaid admissions regarding giving of house No.915 to Dinesh and house No.918 to defendant by the father and wants to raise different pleas regarding purchase of the said houses.