2019 AIR CC 2264 (PandH) ::AIROnline 2019 P and H 984

Punjab And Haryana High Court

Hon'ble Judge(s): Amol Rattan Singh , J

Civil P.C. (5 of 1908) , O.6 R.17— Amendment to written statement - Suit for recovery - Amendment sought by defendants only supplementing stand which already taken by them in original written statement - As defendant taking wholly new defence after some part of evidence by plaintiff , same not permissible as per law - Rejection of amendment, proper (Para 20)