- (1.) This writ petition is directed against the order dtd.13.7.2001 passed by the learned trial Court of Additional Civil Judge (J.D.) No.1, Bhilwara in Civil Suit No.2/1992 - Immamuddin (tenant) V/s Prem Kishan S/O Shri Kishan (plaintiff). By this order, the learned trial Court rejected the application under Order 6 Rule 17 C.P.C. filed by the defendants - petitioners Immuddin seeking amendment in the written statement seeking to add para No.25 in the written statement.
(2.) The case appears to have long chequered history of litigation between the parties. However, the short controversy involved before this Court is validity of said order passed by the learned trial Court on 13.7.2001 on an application filed for amendment under Order 6 Rule 17 C.P.C.
(3.) The facts relating to the present controversy in brief can be summarized as under:;