BABU LAL Vs. KANTA

JUDGEMENT

(1.) By way of filing the present writ petition, the petitioner has laid a challenge to the order dated 05.12.2017 passed by learned Civil Judge and Judicial Magistrate, Taranagar, District Churu (hereinafter referred to as "Trial Court") whereby the petitioner's two applications dated 11.10.2017, one under Order VI Rule 17 and the other under Order VIII Rule (1-A)(3) of the Code of Civil Procedure, have been rejected.

(2.) The facts relevant for the purpose of present controversy are that in the year 2015, the plaintiff-respondent herein had filed a suit for eviction and recovery of the arrears of the rent against the defendant, the petitioner herein.

(3.) The defendant filed a written-statement on 10.08.2015; the issues were framed; plaintiff's evidence was over; and when the matter reached the stage of defendant's evidence, he moved aforesaid two applications on 11.10.2017, seeking amendment in the written statement and praying for leave to place certain documents, on record in confirmity with the proposed amendments.