MADHURI GOEL Vs. CHANDRA PRAKASH

JUDGEMENT

(1.) This petition filed under Article 227 of Constitution of India impugns the order dtd. 1/8/2023 passed by the Civil Judge (South-East), Saket Courts, New Delhi ('Trial Court') in the civil suit bearing CS No. 2741/2022 titled as 'Madhuri Goel Vs Chandra Prakash and Anr.' whereby, the Trial Court directed the Petitioner herein to amend her plaint to include the relief of declaration, possession and consequential relief of injunction.

(2.) The learned counsel for the Petitioner states that in the facts of this case, as per the averments made in the plaint, the Petitioner was in a constructive possession of the suit property through his tenants, as on the date of the institution of the suit.

(3.) None appears on behalf of the Respondent despite advance service.