BHAGWANT SINGH Vs. ROSHAN KHAN

JUDGEMENT

(1.) Instant civil revision has been filed under Article 227 of the Constitution of India for setting aside the order dated 30.10.2012 passed by learned Civil Judge (Sr. Divn.), Fatehgarh Sahib whereby application under Order VI Rule 17 read with Section 151 of the Code of Civil Procedure, 1908 (in short "the Code") moved by the petitioner-defendant for amendment of written statement, has been dismissed.

(2.) Shorn of unnecessary details, the facts relevant for disposal of the present petition are to the effect that the respondent-plaintiff filed suit for recovery of Rs.2,36,565/- against the petitioner-defendant. After completion of plaintiff's evidence, the petitioner has moved an application for amendment of written statement. The petitioner wants to amend written statement by adding para no.5 in legal and preliminary objections taken in written statement which reads as under:

(3.) The said application of the petitioner has been dismissed by the trial Court vide impugned order. Hence, this revision petition.