RAJEEV KANT Vs. GOVIND SINGH PATHANIA

JUDGEMENT

(1.) IN this petition, filed under Article 227 of the Constitution of India, petitioners, who are defendants before the Court below, have assailed order dated 21.1.2014, passed by Civil Judge (Junior Division), Court No. 2, Nurpur, District Kangra, Himachal Pradesh, in CMA No. 08/2014 (in Civil Suit No. 100/2004, titled as Govind Singh Pathania v. Rajeev Kant and others), dismissing the defendants' application, seeking amendment of the written statement, filed under the provisions of Order 6 Rule 17 of the Code of Civil Procedure.

(2.) DEFENDANTS -petitioners challenge the order on the ground that no reasons stand assigned by the Court below, while rejecting the application.

(3.) NOTICEABLY , plaint was instituted on 18.8.2004. Defendants were afforded various opportunities of filing written statement -amended written statement, but despite thereof, same was not done. I am of the considered view that Court below had been over indulgent in accommodating the defendants, which fact is evidently clear from Paras -4 & 5 of the impugned order. One would not further elaborate thereupon, as observations made are borne out from the record.