Laxmi Narain Mittal, J. - (1.) CM. No. 27394 -C -II of 2012: Allowed as prayed for. Main Case:
(2.) DEFENDANT husband Gurmukh Singh, aggrieved by order dated 27.08.2012 (Annexure P -7), passed by the trial court, has approached this Court by way of instant revision petition under Article 227 of the Constitution of India to challenge the said order, whereby application (Annexure P -6), moved by defendant -petitioner for amendment of written statement (Annexure P -2) has been dismissed. Respondent -plaintiff Gursharan Kaur has filed suit against her husband defendant -petitioner inter alia for maintenance including arrears of maintenance. The defendant, by way of amendment, want to add the pleas detailed in pages 45 to 47 of the paper -book in amendment application (Annexure P -6).
(3.) LEARNED trial court has dismissed the amendment application moved by the defendant, who has, therefore, filed this revision petition.;