- (1.) This special appeal is directed against the order of the learned Single Judge dated 3.5.2006 in S.B. Civil Writ Petition No. 2485/2006 dismissing the writ petition of the appellant. The appellant had filed the writ petition challenging order of the Additional District Judge (Fast Track), Jhalawar dated 18.03.2006 rejecting his prayer for amendment of the written statement.
(2.) The proposed amendment was in two parts. While seeking to add averments in paragraphs 2, 4, 5 and10 of the written statement, the appellant also sought to set up counter claim.
(3.) For appreciating the case of the parties on the point of the amendment their respective case as pleaded in the plaint and the written statement may briefly be stated.;