LAWS(GAU)-2011-6-14

KULBIR SINGH Vs. PRITHPAL SHDEV

Decided On June 03, 2011
KULBIR SINGH Appellant
V/S
PRITHPAL SHDEV Respondents

JUDGEMENT

(1.) Heard Ms. P.D.B. Baruah, learned Counsel for the Petitioner as well Mr. K. Khan, learned Counsel appearing for the Respondent Nos. 1, 4 and 5.

(2.) The Petitioner who is the Plaintiff in Title Suit No. 1(H)/93 is aggrieved by the order dated 03.02.2011 passed by the learned Trial Court (Asstt. District Judge, Shillong) refusing to grant the prayer for amendment of the plaint. In the plaint, the prayer of the Plaintiff/ Petitioner is as follows:

(3.) The cause of action for the suit has been indicated in paragraph -17 of the plaint with is reproduced below.