KHAJAN SINGH TOMAR Vs. RAMESH KUMAR AND OTHERS

JUDGEMENT

(1.) By way of this petition filed under Article 227 of Constitution of India, the petitioner assails order dated 20.11.2018 passed by the Court of learned Civil Judge (Senior Division) Nahan, in CMA No. 585/6 of 2018 of Civil Suit No. 101/1 of 2013, vide which an application filed under Order 6 Rule 17 of CPC by petitioner-defendant praying for permission to amend the written statement has been dismissed.

(2.) Brief facts necessary for adjudication of present petition are that respondents No. 1 to 4 have filed a suit against petitioner and proforma respondents praying for following relief:-

(3.) This suit was instituted in June, 2013. Written statement to the suit instituted in June, 2013 was filed on behalf of petitioner/defendant No. 1 in March, 2018. Meaning thereby that written statement to the suit apparently was filed after more than four and half years.