GURU GOBIND Vs. LRS OF RAMESH BHARTI

JUDGEMENT

(1.) The present writ petition has been filed against the order dtd. 1/5/2025 whereby the application of the petitioner-defendant filed under Order 14 Rule 5 CPC was rejected.

(2.) The suit for declaration of the gift deed to be void as well as a permanent injunction was filed by the respondent-plaintiff in the year 2012. While contesting the suit, a written statement was filed on behalf of the petitioner-defendant. Based on the pleadings of the parties, the learned trial Court, framed five issues for adjudication vide order dtd. 14/7/2014.

(3.) During the pendency of the suit, an application under Order 6 Rule 17 CPC, seeking amendment of the written statement, was filed on behalf of the petitioner-defendant, and the same was allowed by the learned trial Court. Pursuant thereto, amended written statement was filed.