BHAGWAN MOHTA Vs. RAJVEER SINGH

JUDGEMENT

(1.) This writ petition has been filed by the petitioner aggrieved against order dated 19.01.2016 passed by the Additional District Judge No.2, Bikaner camp court Sri Dungargarh, whereby, the application filed by the petitioner under Order 6, Rule 17 Code of Civil Procedure seeking amendment in the written statement has been rejected.

(2.) The respondent-plaintiff filed a suit for eviction against the petitioner. The eviction was sought from the shop, boundaries whereof were indicated in para 1 of the plaint.

(3.) The petitioner filed his written statement and disputed the averments made in the plaint.