LAWS(ORI)-2014-3-41

K SATYANARAYAN RAO Vs. TUSHARKANTA MAHAKUL

Decided On March 05, 2014
K. Satyanarayan Rao Appellant
V/S
Tusharkanta Mahakul and Another Respondents

JUDGEMENT

(1.) Heard Mr. R.K. Rout, learned counsel for the petitioner and Mr. K.K. Rout, learned counsel for opposite party No. 1.

(2.) This application has been filed by the defendant-petitioner assailing the order dated 12.11.2008 passed by the learned Civil Judge (Senior Division), Rourkela in C.S. No. 86 of 2007 allowing the amendment petition filed by the plaintiff-opposite party No. 1 under Order 6, Rule 17 C.P.C. under Annexure-12.

(3.) The plaintiff filed a Civil Suit bearing No. C.S. No. 86 of 2007 seeking for ad interim injunction restraining the defendants from disturbing the possession of the plaintiff-opposite party, for a direction to the defendants to transfer the suit property in favour of the plaintiff and for a direction to the defendant Nos. 1 and 2 to execute tripartite lease deed in respect of the suit property.