JAGTAR SINGH Vs. JASWINDER KAUR

JUDGEMENT

(1.) THE challenge in this revision petition, preferred by Jagtar Singh son of Nahar Singh alias Amar Singh petitioner -defendant (for brevity "the defendant"), is to the impugned order dated 14.3.2014 (Annexure P10), vide which, the trial Court has dismissed his application (Annexure P8) for amendment of written statement under Order 6 Rule 17 read with section 151 CPC and order dated 10.1.2014 (Annexure P7), by virtue of which, his application to lead secondary evidence was dismissed as well.

(2.) AFTER hearing the learned counsel for the petitioner, going through the record with his valuable assistance and considering the entire matter deeply, to my mind, there is no merit in the instant petition in this respect.

(3.) AS is evident from the record that initially, Jaswant Kaur (since deceased), through her Lrs/children, respondents -plaintiffs (for short "the plaintiffs"), have instituted the civil suit (Annexure P1) dated 3.4.1997 (about 17 years ago) against the defendant for a decree of declaration to the effect that they are owners and in joint possession in respect of the land in dispute. The defendant contested their claim, filed the written statement (Annexure P2) dated 22.8.1997, stoutly denied all the allegations contained in the plaint and prayed for dismissal of the suit.