JAGMAL SINGH Vs. MEHMA DEVI

JUDGEMENT

(1.) BY this common judgment both the revision petitions namely Civil Revision Nos. 1262 and 1263 of 1998 can conveniently be disposed of together. By virtue of the two separate orders passed by the learned Additional Civil Judge, Sr. Division, Kurukshetra the learned trial Court had allowed the application filed by the respondents seeking amendment of the written statement.

(2.) THE relevant facts are that respondents had filed a suit for possession claiming themselves to be the owners of certain land. The suit as such was contested and in the written statement filed, a specific plea had been taken that respondent was not dispossessed as alleged in the plaint. In fact the possession was taken on 9. 6. 1984. The issues were framed and this controversy was kept alive by virtue of the issues so framed.

(3.) AGGRIEVED by the orders allowing the amendments, the present revision petitions have been filed.