SANJAY KUMAR NEWATIA Vs. DILIP KUMAR GUPTA

JUDGEMENT

(1.) This writ petition has been filed against the order dated 17.1.2009, passed by learned Munsif, Chaibasa in Eviction Suit No. 21 of 2007, rejecting the petition dated 5.1.2009 filed by the petitioner under Order VI, Rule 17, read with Section 151 of the C.P.C. for amendment of written statement.

(2.) It is submitted that in view of subsequent events, it became necessary for the petitioner to amend the written statement but the same has been refused wrongly.

(3.) On the other hand, Mr. Sen, appearing for the respondents, submitted that the learned court below has given cogent reasons for refusing the prayer for amendment. He further submitted that petitioner had knowledge of the facts, for which he sought amendment and moreover such petition was filed after closing of the evidence only with a view to delay the disposal of this eviction suit, which was filed in the year 2007.