KARAMJIT KAUR Vs. CHARANJIT KAUR AND ORS.

JUDGEMENT

(1.) C.M. No. 3194 -CII of 2015.

(2.) APPLICATION for placing on record Annexures P -5 to P -7 is allowed, subject to all just exceptions. The said Annexures are taken on record.

(3.) CHALLENGE in the present revision petition is to the order dated 06.10.2014 (Annexure P -1) whereby, the trial Court has declined the application for amendment of the written statement filed by the petitioner defendant no. 2. The reasoning given by the Civil Judge (Jr. Divn.), Ludhiana is that the written statement had been filed on 01.05.2007 i.e. more than 7 years back and the case now is fixed for evidence of the defendant and at the fag end of the trial the application had been moved. The entire facts being within the knowledge of the petitioner at the time of filing of written statement but the application having not been filed at the initial stage and the entire evidence having been led and the case being fixed for her evidence, it was held that the application had been filed to fill in the lacuna. Reliance has been placed upon the judgment of this Court in Ajmer Singh vs. Girdhala and others, : 2014 (3) CCC 56.