JANAK RANI Vs. MAGHI RAM

JUDGEMENT

(1.) This petition has been directed against the order dated 6.12.1997 passed by Civil Judge (S.D.) Panchkula. By this order, the learned Civil Judge (S.D.) Panchkula, has rejected the application fled by the petitioner/defendant No. 3 (who purchased the property during the pendency of the suit) for change with regard to the onus of issue Nos. 3 to 5.

(2.) After hearing the learned counsel for the petitioner and having perused the impugned order, I however do not find any infirmity or illegality in the well reasoned order passed by the learned trial Court. From the impugned order, I find that issues were framed in the year 1984 and after the property was purchased by the petitioner, the suit was amended in the year 1992 but the present application has been filed after the lapse of about five years i.e. in March, 1997. Keeping in view the aforesaid facts, I do not find any merit in this petition and accordingly the petition is dismissed.