SHYAM SUNDAR RATHI Vs. KIRAN SARAOGI

JUDGEMENT

(1.) The present application arising out of S.A. No. 52 of 1987 seeking amendment of written statement to bring on record the subsequent event.

(2.) One Ashok Kumar Mukherjee, since deceased originally filed the suit as plaintiff being No. 9 of 1979 for partition against one Arati Das, since deceased as defendant No. 1 and others Manjuri Mohan Mukherje, Manoj Mohan Mukherjee, Smt. Hiranmoye Devi and one Smt. Mira Devi as proforma defendants.

(3.) In the said suit Sri Ashok Kumar Mukherjee being original plaintiff sought for pre-emption of the property which was sold by the proforma defendants to Smt. Arati Das.