MOHAN SINGH Vs. VED PARKASH

JUDGEMENT

(1.) THIS is petition against order dated 8.2.2007 passed by Civil Judge(Jr.Divn.), Barnala whereby request of the defendant, now petitioner for filing amended written statement was declined. It comes out that the suit was originally filed by the respondent. Defendant-petitioner was proceeded ex party. Then that ex parte order was set aside. Petitioner filed written reply to the application U/o 33 Rule 1 & 2 CPC. He also filed written statement. Counsel for the petitioner argues that meanwhile there had been a compromise copy Annexure P-3 between the parties. I have gone through the order. It appears that the trial Court had dismissed the application because the disposal of the case had been delayed due to the conduct of the present petitioner. After hearing counsel for the petitioner, it is directed that amendment as prayed shall be allowed subject to payment of rs.2000/- as costs. Petition stands allowed.