SANJEEV KUMAR Vs. VINOD KUMAR

JUDGEMENT

(1.) By way of instant petition, the petitioners have assailed order dtd. 29/10/2021 passed by learned Senior Civil Judge, Court No.1, Dehra, District Kangra, H.P. in CMA No.426 of 2021 in Civil Suit No.53 of 2015 titled as 'Vinod Kumar and others Vs Sanjeev Kumar and others', whereby the application of petitioners under Order 6 Rule 17 of the Code of Civil Procedure (for short the Code) for amendment of written statement has been dismissed.

(2.) The petitioners herein are defendants in Suit No.53 of 2015 pending on the files of learned Senior Civil Judge, Court No.1, Dehra, District Kangra, H.P. The respondents herein are the plaintiffs. The parties hereinafter, for the sake of convenience will be referred by the same status as they hold before learned Trial Court.

(3.) The plaintiffs have filed suit for possession of land comprised in Khata No.67, Khatauni No.90, Khasra Nos.170 and 171 (for short the suit land) against the defendants. The plaintiffs claimed the title over the suit land and the defendants have been alleged to be the trespassers.