GURMAIL SINGH Vs. KARTAR KAUR

JUDGEMENT

(1.) VIDE order dated 21.4.1999 learned District Judge, Faridkot refused the prayer of the defendants (appellants before him) for amendment of the written statement made under Order 6 Rule 17 of the Code of Civil Procedure.

(2.) BY way of amendment, Jang Singh and others-defendants wanted to incorporate the following lines in para 4 of the written statement :

(3.) THE defendants are already rebutting the case of the plaintiffs on some grounds. It will be an additional ground which they seek to urge through amendment by which they will be rebuffing better the case of the plaintiffs.