BISHNU AND ORS. Vs. LAXMAN AND ORS.

JUDGEMENT

(1.) BY means of this petition, the petitioner has challenged the order dated 10.7.2009 passed by the learned Additional District Judge (I) Kangra at Dharamshala whereby the application filed by the petitioners (hereinafter referred to as the 'defendants') for the amendment of the written statement was rejected.

(2.) THE brief facts of the case are that the respondents -plaintiffs filed a suit for possession of the suit land in which it was averred that the plaintiffs are co -sharers in possession of the suit land and the defendants have no right, title or interest in the suit land. According to the plaintiffs, they were dispossessed by the defendants on 15.1.2002. The defendants resisted the suit and filed a written statement in which the main plea raised was that the suit land has been coming in their continuous hostile possession for the last 35 years and they claimed to have become owners of the suit land by way of adverse possession.

(3.) I have heard Sh. Ajay Sharma, learned Counsel for the petitioners and Sh. Vikas Bhardwaj, learned Counsel for the respondents.