SMT. KUNTI Vs. MUNIRAJ (DEAD)

JUDGEMENT

(1.) Petitioner has filed present petition being aggrieved by order dated 29.08.2017 passed in case No. 247-A/2013 by which learned Civil Judge, Class-I, District-Rewa has rejected the application filed under Order 6 Rule 17 of CPC.

(2.) Petitioner/plaintiff has filed the suit for declaration of permanent injunction and the partition of ancestral property in respect of various agricultural lands.

(3.) Respondents/defendants have filed written statement and issues have been framed. Although, the case is pending since 17 years and plaintiff's evidence has not been started so far. The plaintiff has filed an application under Order 6 Rule 17 of CPC that certain land of survey number has been left to mention in the plaint. Defendant Nos.1, 3 and 10 have filed the reply to the aforesaid application opposing the same on the ground that no document has been filed in support of proposed amendment.