- (1.) I. M. Quddusi, J. The above revisions have been filed against the dif ferent orders passed by the Judge, Small Causes Court (District Judge), Denradun in S. C. C. Suit No. 41 of 1974,irtiza Hussain v. Ram Prasad. Since these revisions have been filed in connection with one S. C. C. suit, therefore, they are being disposed of by a common judgment.
(2.) CIVIL Revision No. 54 of 1996 has been filed against the order dated 28-10-1996 passed by the learned District Judge rejecting the application of the defendant-revisionist (Application No. 3022-C) by which prayer for amendment in written statement was made. Civil Revision No. 388 of 19% has been filed against the order of same date passed on the applications of defendant-revisionist (Application Nos. 3016-C, 3024-C and 3025-C) by which the prayer for making additional issues and seeking interrogatories was rejected. Civil Revision No. 30 of 1997 has been filed against the order passed on the same date by which the application No. 3009-C filed by R. Srinivas Murthy for amendment under Order I, Rule 10 (2) CPC read with Section 151 was rejected.
(3.) CIVIL Revision No. 66 of 1997 has been filed against the order dated 10-10-1996 passed by the District Judge by which the application No. 2084-C of the defen dant-applicants for amendment in written statement was rejected. I have heard learned Counsel for the parties.;