Poonam Srivastava, J. - (1.) Heard Sri Anil Tiwari, learned Counsel for the revisionist and Sri Diwakar Rai Sharma Advocate for the contesting respondents.
(2.) Counter and rejoinder affidavits have been exchanged and as agreed between the parties, this revision is being finally decided.
(3.) The instant revision is directed against the order dated 1.2.2006 rejecting the amendment application on behalf of the defendant-revisionist for amendment of the written statement in Original Suit No. 504 of 1999, Smt. Shanti Devi and others v. Nagar Nigam, Bareilly.;