JANAKI BEHERA Vs. ANAM CHARAN BEHERA

JUDGEMENT

(1.) THIS writ petition has been filed challenging the order dated 23rd November, 2004 passed by the Ad hoc Addl. District Judge, Fast Track Court -2, in Title Appeal No.119 of 1997.

(2.) THE material facts of the case are that the petitioners filed Title Suit No.265 of 1992 in the Court of Civil Judge (Sr. Divn.), Ist Court, Cuttack, for partition of a suit land. The suit was subsequently transferred to the Court of Ist. Addl. Civil Judge (Sr. Divn.), Cuttack. The learned Court after taking oral and documentary evidence decreed the suit apportioning 1/3rd share of the property.

(3.) IN the appellate Court, the petitioners filed two amendment petitions for amending the description of the suit land in the schedule of the plaint.