ASHOK KUMAR Vs. SUSHILABAI & OTHERS

JUDGEMENT

(1.) The petitioner/defendant NO.1 has filed the present petition being aggrieved by the order dated 25.01.2017, passed in C.S.No.125-A/2016 by Civil Judge, Class-I Mansa, District Neemuch by which application for amendment in the written statement has been rejected.

(2.) The respondent NO.1 being a plaintiff filed the suit seeking relief of declaration and permanent injunction against the present petitioner and respondent Nos.2 to 4. The plaintiff is a mother of petitioner and respondent NOs.2 and 3.

(3.) According to the plaintiff, being a retired teacher, she has purchased the land bearing Survey Nos.280/1, 294/3, 295/1, 296/1 and 388 from her own source of income. She has also claimed Will dated 16.6.2000 in favour executed by her husband Radheshyam, therefore, she sought relief to the effect that she is entitled to get her name mutated in the record of Nagar Panchayat and defendant be restrained not to interfere into her peaceful possession.