Arun Bhansali, J. - (1.) THESE writ petitions have been filed by the petitioners aggrieved against orders dated 23.01.2015 passed by the trial court, whereby, the applications filed by the respective petitioners under Order VI, Rule 17 CPC seeking amendment in the written statements have been rejected by the trial court.
(2.) THE plaintiff -respondent Chaudhary Ishardas Dharmshala Trust, Raisinghnagar ('the Trust') filed suits for eviction against the petitioners under the provisions of Transfer of Property Act, 1882 ('the Act'); it was, inter alia, claimed in the suits that the tenancy of the petitioners have been terminated by issuance of notices under Section 106 of the Act and as the possession of the suits premises has not been handed over, the plaintiff -Trust was entitled for possession of the suits premises. The petitioners filed written statements and denied the averments made in the plaints, inter alia, disputing the contents of the notices and its validity.
(3.) BASED on the pleadings of the parties, the trial court framed issues and the parties led their evidence.;