TARA SINGH Vs. SOHAN LAL

JUDGEMENT

(1.) Application is allowed. Copy of the plaint and written statement are taken on record. It comes out that the defendant, now petitioner had filed written statement earlier in the year 2001.

(2.) This is petition against order dated 30.1.2007 passed by Civil Judge(Jr.Divn.), Phillaur whereby request of the defendant-petitioner for amendment in the written statement was declined. Counsel for the petitioner-defendant states that the amendment was for correcting the boundaries of the properties and then to give particulars in the form of pedigree table.

(3.) From the perusal of the orders of the trial Court, it would come out that the evidence of the plaintiff and the defendant is already closed. Counsel for the petitioner-defendant states that if the amendment is allowed, defendant will not lead any further evidence.