KANAKMAL Vs. NIGHAT JAHAN

JUDGEMENT

(1.) The petitioners / defendants No.1 to 3 have filed the present petition being aggrieved by order dated 9.2.2019 whereby their application filed under Order 6 Rule 17 of CPC, seeking consequential amendment in the written - statement has been rejected.

(2.) The respondent No.1 plaintiff filed the suit for declaration and permanent injunction for claiming share in the house No.3530 and 3530/1.

(3.) The present petitioners have filed the written statement on 9.2.2018. Thereafter, the plaintiffs have filed an application under Order 6 Rule 17 of the CPC seeking amendment in the plaint, in respect to challenge the decree dated 24.7.1978 as null and void. The plaintiffs have also proposed the amendment in respect to the challenge to the mutation proceedings dated 23.09.2017 in respect of the suit house in favour of the defendants No.1 to 3.