KIRNI DEVI Vs. DARSHAN LAL AND ORS.

JUDGEMENT

(1.) Smt. Kirni Devi has filed this revision petition against the order dated March 21, 1983, of the learned Appellate Authority, Kurukshetra, who partly allowed the application of the tenant-appellants for amendment of their written statement. He has permitted the tenant-appellants to delete the word 'not' from paragraph 6 of the written statement. The tenant-appellants had pleaded that the word 'not' had been added in paragraph 6 of the written statement inadvertently. Taking into account the facts and circumstances of the case, the learned Appellate Authority was convinced that interest of justice demanded that the tenant-appellants be allowed to make the above mentioned amendment.