Manoj Kumar Gupta, J. - (1.) Counter affidavit filed today is taken on record.
(2.) Heard counsel for the parties.
(3.) The instant revision is directed against the order dated 3.1.2019 passed by Judge Small Causes Court in SCC Suit No. 51 of 2015, whereby the application 42-Ga filed by the defendant-revisionist seeking amendment in the written statement has been rejected.;