AJEET Vs. ALLAVVA

JUDGEMENT

(1.) This writ petition is directed against the impugned order dtd. 27/2/2020 passed on the application filed by the respondent No.1-plaintiff under Order VI Rule 17 CPC for permission to amend the plaint.

(2.) I have heard learned counsel for the petitioner and the learned counsel for respondent No.1 and perused the material on record including the impugned order.

(3.) The material on record discloses that the respondent No.1/ plaintiff instituted the aforesaid suit for partition and separate possession of her alleged share in the suit property and for other reliefs. The said suit is being contested by the defendants who are arrayed as petitioner and remaining respondents among whom the petitioner has arrayed as defendant No.23 in the suit. At the stage of evidence, the respondent No.1/ plaintiff moved the instant application seeking amendment of the plaint by incorporating additional pleadings and additional reliefs. The said application having been opposed by the petitioner/ defendant No.23, the trial Court proceeded to pass the impugned order allowing the application aggrieved by which the petitioner is before this Court by way of the present writ petition.