HARIJIT SINGH Vs. RAJ KAUR

JUDGEMENT

(1.) Heard Mr. T.K. Mishra, learned counsel for the Petitioners and Mr. A. Sarangi, learned counsel for Opposite Parties 1 & 2.

(2.) Present CMP is directed against the order dtd. 17/2/2025 of learned Senior Civil Judge, Rourkela passed in C.S.No.162 of 2017, wherein the prayer for amendment of the written statement filed on behalf of defendants No.1 & 2 has been rejected.

(3.) The plaintiffs, who are present Opposite Parties 1 & 2, have filed C.S.No.162 of 2017 praying for reliefs to declare RSD dtd. 18/5/2010 as null and void on the ground of fraud as well as the Power of Attorney dtd. 28/1/2005. They have further prayed for other consequential reliefs including correction in the ROR and eviction of defendants No.1 & 2 from the suit house.