ABUBKARSAB Vs. BURANUDDIN AND ORS.

JUDGEMENT

(1.) THE petitioner, who is the plaintiff before the Trial Court filed the above writ petition challenging the order dated 22.1.2014 made on I.A. XIV in O.S. No. 32/2006 rejecting his application under Order 6 Rule 17 r/w Section 151 of Code of Civil Procedure for amendment of plaint.

(2.) THE petitioner -plaintiff filed the suit for partition of 1/3rd share in respect of the suit schedule properties contending that all the suit schedule properties are joint family properties.

(3.) AFTER considering the application and objections, the learned Civil Judge passed the impugned order dated 22.1.2015 rejected the said application. Against the said order the present writ petition is filed.