- (1.) Heard Sri Siddhartha Verma, learned counsel for the petitioners.
(2.) These two writ petitions have been directed against the common order dated 28.08.2012 passed by the District Judge, Bareilly, rejecting the two applications of the petitioners (paper No. 24-C and 33-A) in Civil Appeal No. 32 of 2012, Om Hari Agarwal & others vs. Smt. Sarojani Agarwal & others, for the amendment of the written statement and for adducing additional evidence at the appellate stage.
(3.) Briefly stated a suit for arrears of rent and ejectment and for damages and mesne profits was filed by the plaintiff-respondents in the year 1980. It was registered as original suit in the year 1992 and on the basis of pleadings of the parties, issues were formulated. Thereafter, the suit was decided on 31.01.2012.;