NARINDER SINGH Vs. SUKHWINDER SINGH AND OTHERS

JUDGEMENT

(1.) Petitioner has assailed the order dated 22.02.2017 passed by Additional Civil Judge (Senior Division), SBS Nagar, whereby application filed by the respondents under Order 6 Rule 17 CPC for amendment of the written statement was allowed.

(2.) Plaintiff filed a suit for permanent injunction in respect of 1 kanal of land as shown in the site plan. Para Nos.2 and 3 of the plaint read as under:-

(3.) In the original written statement filed by the defendants, following pleas were incorporated in para Nos.2 and 3:-