NORTH LAKHIMPUR BENGALI ASSOCIATION @ BENGALI ASSOCIATION @ NATYA MANDIR Vs. KAMAL KUMAR CHANGKAKOTI AND ANOTHER

JUDGEMENT

(1.) This is an application under Sec. 115 Code of Civil Procedure read with Art. 227 of the Constitution of India to set aside the order dated 21-06-2011 passed by the learned Munsiff, Lakhimpur at North Lakhimpur in Misc. (J) Case No. 10 of 2011 and the order dated 23-12-2011 passed by the learned Munsiff, Lakhimpur at North Lakhimpur in Misc. (J) Case No. 19 of 2011, rejecting 2 (two) separate applications for amendment of the plaint in Title Suit No. 26 of 2010.

(2.) Heard Mr. T.C. Khatri, learned senior counsel for the petitioner/plaintiff. Also heard Mr. K. Agarwal, learned counsel appearing for the respondent/defendant No.1 and Mr.N.Deka, learned counsel appearing for respondent/defendant No.2.

(3.) The petitioner/plaintiff had filed Title Suit No. 26 of 2010 for cancellation of Memorandum of Agreement dated 17-03-2007 on being declared void and for recovery of possession of the suit premises and land.