MD. ELAR HUSSAIN Vs. MUSSTT WAHIDA RAHMAN

JUDGEMENT

(1.) Heard Mr. B. Pushilal, learned counsel for the petitioner. Also heard Ms. S.S. Zia, learned counsel for the respondent.

(2.) Present petition is filed assailing the order dtd. 27/7/2022 passed by learned Munsiff No.2, Sonitpur , Tezpur in Misc(J) Case No. 55/2022 arising out of T. S. No. 32/2011.

(3.) The aforesaid Misc.Case was registered on an application preferred by the plaintiffs in Title Suit No. 32/2011 under Order 6 Rule 17 of the CPC to amend the plaint. The petitioner/plaintiff projected that during the pendency of the suit the plaintiff petitioners were evicted from the Schedule-B property and accordingly, sought for amendment to the following effect: