INDU SHARMA AND OTHERS Vs. RAMCHANDRA AND OTHERS

JUDGEMENT

(1.) The instant writ petition has been filed by the petitioners defendants challenging the order dated 26.07.2017 passed by the Board of Revenue, Ajmer in revision petition filed under Section 230 of the Rajasthan Tenancy Act, 1955 against the order dated 01.02.2016 passed by the Sub Divisional Officer-cum-Assistant Collector, Beawar in case No. 98/2009 (31/2012) 'Ramchandra v. Pappu @ Hemant'.

(2.) Counsel for the petitioners submitted that the amendment sought by the petitioners by way of moving an application under Order 6, Rule 17 read with section 151 CPC has been rejected without causing any prejudice and petitioners wanted to add certain paragraphs in their original written statement.

(3.) Counsel submitted that the averments which were required to be inserted by way of amendment in the written statement were in respect of an agreement dated 22.07.2010 wherein it was admitted that Khasra No.892 will be in the share of Rampal.