MAHENDRA NEEL Vs. KRISHNADAS

JUDGEMENT

(1.) The instant writ petition has been filed by the petitioners- defendant challenging the order dated 11 th October, 2019, whereby the application filed under Order 6 Rule 17 read with Section 151 CPC has been rejected.

(2.) Learned counsel for the petitioners Mr.Rahul Agarwal submitted that the petitioners, by seeking amendment in the written statement, had only wanted to bring the subsequent facts, which had come into existence after filing of earlier written statement.

(3.) Learned counsel submitted that the petitioners wanted to bring on record the fact of registered sale deed, executed in favour of the petitioners after purchasing the property from one of the co-sharer.