GOBINDER SINGH Vs. RAJO

JUDGEMENT

(1.) This civil revision has been filed against the order of the Senior Sub-Judge, Sangrur, dated 2nd of May, 1978 vide which the prayer of the petitioner for amendment of the written statement has been declined.

(2.) In a money suit filed by the respondent, the petitioner had taken up the additional plea that he is a resident of Punjab, that he is a small farmer and that the suit of the plaintiff-respondent is liable to be dismissed specially when it comes within the definition of the word "Debtor" under the Punjab Agricultural Indebtedness (Relief) Act, 1975 . The defendant-petitioner now wants to amend the additional ground by adding the words "that he is a carpenter by caste, that he earns his livelihood by working as a carpenter and that he does not own any land."

(3.) The learned counsel for the plaintiff-respondent contended that the defendant now wants to add an additional ground of being a rural artisan while earlier he had pleaded that he was a small farmer and as such the nature of the suit will be changed if this amendment is allowed.