RAUNKI RAM Vs. UJAGAR RAM

JUDGEMENT

(1.) The present revision petition has been preferred against the order dated 10.05.2013 passed by the learned Additional District Judge, Jalandhar, vide which the application moved by the petitioners before the learned first Appellate Court for amendment of written statement has been dismissed.

(2.) Learned counsel for the petitioners contended that the petitioners moved the application for amendment of the written statement to take the plea that they are owner in possession of the suit property on the basis of allotment letter dated 15.10.1964, which is essential for the purpose of determining the real controversy between the parties. Thus, he contended that the learned first Appellate Court has wrongly dismissed the application.

(3.) I have duly considered the aforesaid contentions.