PURABI CHAKRABORTY AND ORS. Vs. RAMA CHAKRABORTY

JUDGEMENT

(1.) have been preferred respectively by the defendant nos. 1 and 2 and the defendant nos. 3 to 6 in a suit for partition, against an order allowing an amendment of the plaint.

(2.) Initially, the suit was amended once, and such amended plaint contained the following reliefs:

(3.) The present amendment was sought to incorporate facts pertaining to the aforesaid proceeding for violation of the order passed therein and to modify prayer (f) of the previously amended plaint, thereby truncating such prayer to the extent that a direction for a deed of reconveyance to be executed by the defendant nos. 3 to 6 in view of the sale in their favour was sought.