MUNNI LAL Vs. DEEPAK BHARTI AND OTHERS

JUDGEMENT

(1.) Heard the learned Counsel for the parties.

(2.) By the present writ petition the petitioner has prayed for a writ of certiorari quashing the order dated 10.3.2004, whereby the application moved by the plaintiffs for amendment has been allowed.

(3.) Briefly stated the facts giving rise to the present writ petition are that respondents No.1 to 5 filed a suit for declaration against the petitioner as well as respondents No. 6 and 7 praying therein for a decree of declaration and further restraining the defendants from reconstructing or altering the property in dispute. During the pendency of the suit the plaintiffs have filed an application under Order 6, Rule 17 C.P.C. seeking amendment in the plaint. The trial Court has allowed the application vide impugned order, against which the present writ petition has been filed.