SHYAM SUNDER Vs. NINA GOYAL

JUDGEMENT

(1.) By filing the present writ petitions, the petitioners have challenged two orders, both dtd. 23/7/2013 (Annexure-5), passed by the learned Civil Judge (J.D.), Suratgarh, whereby two applications in two separate suits filed by petitioners-defendants under Order 6 Rule 17 CPC filed by the petitioners-defendants for amendment of the written statement have been rejected. Since facts are analogous and issues raised therein are common, for brevity, recitals are taken from S.B. Civil Writ Petition No. 10579/2013.

(2.) Succinct facts first, as pleaded in the petition.

(3.) Learned counsel for the petitioners submits that the learned trial Court has grossly erred in passing the impugned order rejecting the applications filed by the petitioners-defendants and has failed to exercise the jurisdiction so vested in it properly and has committed material irregularity.