KARM CHANDRA KUSHWAHA Vs. LALA RAM

JUDGEMENT

(1.) Heard Shri Anadi Krishna Narayana, learned counsel for the petitioners and Shri Rahul Sahai, learned counsel under the authority of Shri Pavan Kumar Kushwaha, learned counsel for the caveator/respondents.

(2.) With the consent of the parties, the petition is being finally decided at the admission stage itself.

(3.) The instant petition under Article 227 of the Constitution of India has been filed for setting aside the order dtd. 26/9/2023 passed by the Addl. District Judge, Court No. 22, Allahabad in Civil Revision No. 37 of 2023 (Karam Chandra Kushwaha and others versus Lala Ram and others) whereby the Civil Revision preferred by the petitioners against the order dtd. 4/2/2023 of the Addl. Civil Judge (Jr.Div.), Court No. 16, Allahabad has been dismissed and the order dtd. 4/2/2023 rejecting the Amendment Application (Paper No. 132-A) under Order 6 Rule 17 CPC has been upheld.