PARVAS KAUL Vs. PARUL KAUL

JUDGEMENT

(1.) The petitioner in this civil revision, filed under Article 227 of the Constitution, is the husband and the respondent herein is his wife.

(2.) The respondent-wife filed Civil Suit No.31037 of 2014 on the file of the learned Civil Judge (Junior Division), Gurugram (hereinafter, 'the trial Court'), praying for a preliminary decree for possession by way of partition, declaring her share to be half and the share of the petitioner-husband, the defendant therein, to be the remaining half in respect of the house property detailed in para-1 of the plaint. The petitioner-husband filed his written statement contesting the suit claim in April, 2015. Thereafter, he filed an application under Order 6 Rule 17 CPC on 17.12.2015, seeking to amend his written statement by adding a paragraph in Preliminary Objection-6 thereof. By order dated 06.02.2017, the trial Court dismissed the application. Aggrieved thereby, he is before this Court.

(3.) By order dated 22.02.2017 passed in this revision, this Court directed the trial Court to adjourn the case beyond the date fixed for the hearing of this revision viz. 22.03.2017. Thereafter, the said interim order was continued and is operative as on date. In effect, the suit proceedings stood stayed.