CHANDER BHAN Vs. MANOHRI DEVI

JUDGEMENT

(1.) THIS revision petition is by the tenant seeking amendment of his written statement which was partly allowed by the impugned order.

(2.) THE petitioner sought amendment of written statement with a view to incorporate the plea of locus standi and estoppel.

(3.) THE trial court after hearing the parties, whereas allowed the petitioner to take up the additional plea of locus standi, yet declined the other prayer, i.e., the plea of estoppel. Admittedly, both the parties have led evidence in support of their respective contentions.