AHMED @ MOHD. AHMED Vs. KAMALUDDIN

JUDGEMENT

(1.) Revisionist-defendant Shri Ahmed @ Mohd. Ahmed has filed this revision petition under section 115 of Code of Civil Procedure and prayed to aside the order dated 4.12.2002 passed by the learned Civil Judge (JD) and Judicial Magistrate East, Jaipur in Civil Suit No. 10/97 whereby learned Court has dismissed the application filed by present petitioner under Order 6, Rule 17 of CPC.

(2.) Brief facts of the case are that the plaintiff-non- petitioner Kamaluddin filed a suit for rent and ejectment against the present petitioner and in that suit written statement was filed and issues were framed and during the pendency of the suit an application for amendment in written statement was 'lied by present petitioner. After hearing the argument, the said application of defendant-petitioner was dismissed. Aggrieved against the said order, the petitioner has filed revision petition.

(3.) Heard learned counsel for the revisionist-petitioner at the admission stage.