M.C.Agarwal, J. - (1.) By these revision petitions under Section 115 of the Civil Procedure Code, 1908, the revisionists, who are amongst the defendants in the suit, challenge an order dated June 28, 1985, passed by the Civil Judge-III, Dehradun, whereby he allowed an application moved by defendants Nos. 2 and 3 for amendment of their written statement.
(2.) I have heard A. B. Saran, learned counsel for the revisionists. No one appeared on behalf of the respondents.
(3.) Bank of Baroda, respondent No. 1 filed a suit for recovery of Rs. 22,50,356.40 and Rs. 97,062.60 against the defendants. It included the borrowers Bindra Dairy Farms, A. S. Bindra and Bir Singh Bindra as defendants Nos. 1, 2 and 3. These defendants carried on the business of dairy farming for which they had raised loans from the plaintiff-bank and had got their cattle insured with respondents Nos. 4, 5 and 6. The plaintiff filed the suit for recovery of its dues from defendants Nos. 1, 2 and 3 and added the insurance companies also as defendants claiming that they are also liable and responsible up to the extent of the insured claim amounts in terms of the policies. By the impugned amendment, which was, of course, belated, defendants Nos. 2 and 3 added a plea that to the extent of Rs. 19,500 and Rs. 6,000 the claims have to be decreed against defendants Nos. 6, 4 and 5, respectively.;