- (1.) Vinod Kumar etc.-petitioners have filed this civil revision petition against Chiman Lal etc.-respondents under Article 227 of the Constitution of India praying for setting aside the impugned order dated 7.4.2011 (Annexure-P.7) passed by the learned Additional Civil Judge (Senior Division), Fatehabad in case No. 61-C titled as Chiman Lal v. Smt. Mahender Kaur and others, wherein the application under Order 6 Rule 17 CPC (Annexure-P.5) filed by the petitioners seeking amendment of the written statement at the very initial stage has been wrongly dismissed. It is stated in the petition that the said application was moved on realization by the petitioners/defendants No. 5 and 6 that defendants No. 1 to 4/respondents No. 2 to 5 herein have colluded with the plaintiff/respondent No. 1 as defendants No. 1 to 4 did not cross-examine the witnesses of the plaintiff, thereby necessitating the petitioners/defendants No. 5 and 6 to file application under Order 6 Rule 17 C.P.C. seeking the amendment of the written statement.
(2.) In this case notice of motion was issued to the respondents. Learned counsel appeared for respondent No. 1/plaintiff and contested this petition.
(3.) I have heard learned counsel for the parties and have gone through the record.;