MAN SINGH Vs. DISTRICT JUDGE, GHAZIPUR

JUDGEMENT

(1.) Heard Sri Raghvendra Shankar Srivastava, learned counsel for the petitioner. One Ashok Kumar Singh and Lallan Singh together instituted a suit for a decree of permanent prohibitory injunction against Mansingh and Krishna Singh in respect of Araji No. 375/2 area .180 are shown by letter A. B, C, D, E, F, G, H, I, J and K of the plaint map so as to restrain them from interfering in their possession and use of it. In the said suit subsequently some other defendants were also added.

(2.) The petitioner is defendant No. 1 in the said suit and had filed his written statement therein on 3.08.2011.

(3.) Petitioner subsequently applied for amendment of the written statement so as to raise a counter-claim as against defendant Nos. 3 to 6 in the suit. The amendment was allowed by the Court of first instance vide order dated 28.11.2011 but the said order has been set aside by the revisional Court vide order dated 13.08.2012.