MAHANT KAPIL DEV Vs. PARKASH WATI

JUDGEMENT

(1.) The petitioner is the defendant in the learned trial Court. His application for seeking amendment in the written statement has been dismissed by the learned trial Court vide impugned order dated 28.7.2006.

(2.) The facts of the case are that respondents No. 1 and 2 filed a civil suit against respondents No. 3 and 4 and the petitioner in March 1996 for declaration that plaintiff-respondents are the. owners in possession to the extent of half share i.e. 1/4th share each in the properties numbers (i) to (v), left by their father Dr. Madho Ram Sambhi and also that they are entitled to half share in the movable assets left by the father of the parties. They also sought injunction against the defendants from dispossessing the plaintiff-respondents from the properties in dispute and for restraining the defendants from transferring/alienating the same in any manner.

(3.) The said suit was contested by the petitioner by filing written statement on 30.4.1996.