KHAN GHULAM NABI Vs. GANI DAR

JUDGEMENT

(1.) THIS civil revision is directed against the order of the learned Munsiff, Pulwama, dated 23 -8 -1936 Passed in the civil suit No, 167 of 1983 titled Gani Dar Vs. Ghulam Nabi and others, rejecting the application of the defendant/petitioner for amendment of his written statement in respect of its paras 6 and 7, which relate to the territorial and pecuniary jurisdiction of the trial court.

(2.) IT appears that the suit was filed by the plaintiff for the exercise of his right of prior purchase, in respect of the suit land. The written statement was filed by the defendant as far back as on 2 -12 -1983. The issues were formulated on 16 -2 -1984. The parties have led their evidence and the case has been pending for final arguments since 26 -4 -1986. The defendant filed an application in the trial court in May, 1986, for farming an additional issue in respect of the jurisdiction of the court, which came to be dismissed. A revision against the said order also came to be dismissed by this court. Thereafter, an application for amendment of the written statement was filed by the defendant, which has been dismissed, and hence this revision.

(3.) HEARD learned counsel for the parties. The record was also examined.