SARWAN KUMAR Vs. KASHMIRI LAL

JUDGEMENT

(1.) Mr. Amit Shukla, Advocate for Mr. Deepak Manchanda, Advocate, for the respondents. Amol Rattan Singh, J (Oral) By this petition, the petitioners challenge the order passed by the learned trial court (Additional Civil Judge, Sr. Divn., Shahbad), dated 09.09.2016, by which the petitioners application under Order 6 Rule 17 of the CPC, has been dismissed.

(2.) The petitioners are defendants in the suit filed by respondents no.1 to 5 herein and the amendment sought is essentially in respect of the fact that prior to bifurcation of the larger holding of which the suit land was a part, such larger holding consisting of 100 kanals and 14 marlas of land contained in Khewat no.26 of the revenue estate concerned, as per the Jamabandi (record of right) for the year 1962-63.

(3.) It is seen that the said amendment is sought to be made by addition to paragraph 3 of the original written statement, which reads as follows:-