MAHBUB AHMED CHOUDHURY Vs. ABDUL QUADIR CHOUDHURY

JUDGEMENT

(1.) Heard Mr. P.K. Deka, learned counsel for the petitioners. Also heard Ms R. Choudhury, learned counsel for the respondent Nos. 2 to 5. None appears for the other respondent.

(2.) This application under Article 227 of the Constitution of India read with Section 151 CPC is filed against an order dated 4.3.2016 passed by the learned Munsiff No. 1, Karimganj in Misc. Case No. 76/2015 filed by the petitioners under Order VI Rule 17 rejecting the prayer for amendment of the plaint in Title Suit No. 217/2014.

(3.) The petitioners, as plaintiffs filed a suit against the defendants on 19.9.2014 praying for the following reliefs: