TULSI RAM Vs. MITHA LAL

JUDGEMENT

(1.) The present writ petition is directed against the order dated 14.10.2016 passed by learned Additional Civil Judge (Junior Division) North No. 1, Udaipur (hereinafter referred to as 'the Trial Court') whereby the petitioners' application under Order 14, Rule 5 of the Code of Civil Procedure, seeking amendment in the issues has been turned down.

(2.) The facts in brief, appertain to the writ petition are that the respondent - plaintiff had filed a suit for permanent and mandatory injunction against the petitioners - defendants in the year-1993.

(3.) In response to the said suit, while filing written statement, the petitioners - defendants also filed a cross-suit, seeking certain relief of possession etc.