MANASA PALLAB Vs. JAGABANDHU ARU

JUDGEMENT

(1.) This application under Article 227 of the Constitution of India is at the instance of the defendant nos. 1 to 6 and is directed against an order being No. 41 dated July 11, 2024 passed by the learned Civil Judge (Junior Division), 1st Court, Howrah in Title Suit No. 114 of 2022.

(2.) By the order impugned, the application for amendment of plaint stood allowed.

(3.) Opposite party no. 1 herein filed a suit being T.S. No. 114 of 2022 praying for declaration of title in respect of "A" schedule property and for a further declaration that the petitioner and the proforma opposite parties herein, who are the defendants in the suit, do not have any right to block the common passage as described in Schedule "B" and for permanent injunction. The petitioners and the proforma Opposite parties herein are contesting the said suit by filing a Written Statement denying the material allegations contained in the plaint. The opposite party no. 1 herein filed an application for amendment of plaint and the petitioners contested such application by filing a Written Objection.