DEVANANDAN RAMANNA Vs. RAGHUNANDAN RAMANNA

JUDGEMENT

(1.) The defendant No.2 has sought for setting aside of the order passed by the trial Court on I.A.No.42, whereby application seeking amendment of the relief in the prayer column seeking awarding of mesne profit as regards Schedule Item No.1 and 7 has been allowed. The petitioner/defendant no.2 has clarified that the challenge is only as regards allowing of the amendment at (b) in I.A.No.42.

(2.) The parties are referred to by their ranks before the trial Court.

(3.) The plaintiff had filed a suit seeking partition of the Schedule Properties and declaring the plaintiff's entitlement to one-third share and had also sought for declaring the Release Deed dtd. 8/5/2007 as null and void and not binding on the plaintiff's share in Item No.1. Certain other declaratory reliefs have also been sought.