KEDAR SINGH Vs. BIRENDER SINGH & OTHERS

JUDGEMENT

(1.) By this petition, the petitioner challenges the order of the learned trial Court (Civil Judge, Jr. Divn., Mahendergarh), dated 21.2.2018, by which his application filed under Order 6 Rule 17, read with Section 151 Code of Civil Procedure, has been dismissed.

(2.) The said application was filed at the time when, admittedly, the suit was at the stage of evidence being led for the defendants, the petitioner being defendant no.1.

(3.) The amendment sought by the petitioner-defendant was that the suit property was actually co-parcenary property, which fact had "inadvertently" not been stated in the written statement filed by him.