SHANTI DEVI Vs. PARTAP

JUDGEMENT

(1.) Petitioners are aggrieved of the order dated 02.03.2016 passed by the Civil Judge (Junior Division) Hisar, vide which the application filed by the them for striking off parts of written statement to the amended plaint was dismissed.

(2.) Brief facts relevant to be noticed are that vide order dated 24.12.2015, passed in CR No.3538 of 2014 titled 'Smt. Shanti Devi and others vs. Partap and others' this Court allowed the application under Order 6 Rule 17 CPC, thereby allowing the plaintiffs to amend the plaint by setting aside the order dated 14.05.2014 passed by the Civil Judge (Junior Division) Hisar.

(3.) In pursuance of the aforesaid order passed by this Court, the plaintiffs filed the amended plaint. In the headnote of the suit, following insertions have been incorporated:-