PHOOL CHAND Vs. MOTI LAL

JUDGEMENT

(1.) Inspite of sufficient service no one has appeared for the defendants respondents.

(2.) Learned counsel for the petitioner states that the suit has not yet been decided.

(3.) Petitioner is plaintiff in O.S. no.2074 of 2001 which was instituted before Civil Judge (J.D.), District Mau on 3.11.2003. Plaintiff filed an application for amendment in the plaint seeking amendment in the age of defendant nos. 4 and 5. In the plaint their ages was shown as 20 and 18 years. Through amendment it was prayed that their ages must be corrected as 13 and 12 years and they must be shown to be sued through their mother.