Bharati Sapru, J. - (1.) HEARD learned Counsel for the revisionist as well as learned Counsel for the Respondents.
(2.) THIS revision has been filed by the Plaintiff -revisionist against an order passed by the court below dated 5.12.2009 by which the court below has allowed the counter claim filed by the Defendant -Respondents. The facts of the case are that the Plaintiff -applicant filed suit No. 1614 of 2006 by which it claimed the relief of injunction against the Defendant -Respondents regarding possession of house No. 127/17, W -1, Block, Saket Nagar, District Kanpur Nagar.
(3.) ON 16.4.2007 the Defendants filed their written statement and in paragraph 20 of the written statement it was alleged by the Defendant that on 2.3.2007 the Plaintiff took forcible possession from the Defendants who had been in possession. After the filing of the written statement the Defendant -Respondents filed an application for making an amendment in the written statement on 22.4.2008 by which they sought various amendments in the written statement and also set up a counter claim in the written statement by which they sought the relief of restoration of possession from the Plaintiff -revisionist.;