GAJJAN SINGH Vs. INDERJIT SINGH AND ANOTHER

JUDGEMENT

(1.) Instant petition has been filed under Article 227 of the Constitution of India for setting aside the order dated 17.01.2012 (Annexure P- 1) passed by learned Civil Judge(Sr. Divn.), Fatehgarh Sahib vide which the application under Order 6 Rule 17 CPC moved by the petitioner-defendant for amendment of written statement has been dismissed.

(2.) Brief facts of the case are that the plaintiffs filed a suit for possession by way of specific performance of agreement to sell dated 20.08.2005 in respect to land situated in village Lohakheri, Tehsil and District Fatehgarh Sahib. During the pendency of suit, an application under Order 6 Rule 17 CPC for amendment of written statement was moved by the petitionerdefendant for adding para no.3-A which reads as under:

(3.) The said application has been dismissed by the learned trial Court. Hence, this petition.