KEWAL KRISHAN BHANDARI Vs. MISHNU ALIAS NISHU

JUDGEMENT

(1.) PETITIONERS -defendants have filed this revision petition challenging the order passed by the Additional Civil Judge (Senior Division), Sunam dated 12.3.2004 dismissing their application for amendment of the written statement.

(2.) THE facts, in brief, are that Mishu, plaintiff through her mother filed a suit for declaration to the effect that she is the owner in possession of the house as detailed in head-note (A) and for permanent injunction retraining the defendants No. 1 and 2 from interfering in the possession of the plaintiff and from alienating the suit property and further for restraining them from operating the locker mentioned in part (A) of the head-note of the plaint.

(3.) DEFENDANTS ' application was contested on behalf of the plaintiff before the trial Court stating that the application had been filed to delay the proceedings. The defendants have not produced any evidence despite availing number of opportunities. The averments sought to be raised regarding involvement of husband of Ruby Puri are false. The criminal case registered against Rakesh Jain and his mother has already been disposed of and they have been acquitted of the charge by the Court of Mrs. Sudershna Modi, Additional Sessions Judge, Patiala.