OM PARKASH Vs. SUBASH CHANDER AND OTHERS

JUDGEMENT

(1.) Petitioner has preferred this revision petition against the order dated 07.01.2019 passed by Additional Civil Judge (Senior Division), Faridkot whereby the application filed by respondent No.1 for amendment of written statement was allowed.

(2.) Plaintiff filed a suit for separate possession by way of partition of half share out of plot measuring 8.6 marlas (205 sq. yards) which is part of khasra Nos.2383 (8-10) and 2388 (5-16) hereinafter called as suit land as detailed in the headnote of the plaint.

(3.) Defendant No.4/respondent No.1 filed an application under Order 6 Rule 17 Code of Civil Procedure for amendment of written statement so as to take preliminary objection No.8 in respect of suit being bad for partial partition.