BHANU DEVI Vs. KAMLA DEVI

JUDGEMENT

(1.) The present petition has been filed against the impugned order dtd. 5/8/2019, passed by the learned District Judge, Sirmour, District at Nahan, in CM No. 498- CM/6/2019 in Civil Appeal No. 17-CA/13 of 2017, titled Bhanu Devi & Ors. Vs. Kamla Devi & Ors., whereby an application filed under Order 6 Rule 17 read with Sec. 151 of the Code of Civil Procedure (CPC) by the present petitioners, seeking amendment of plaint, has been dismissed by the First Appellate Court.

(2.) Heard counsel for the parties and perused the pleadings and documents appended along with the present petition.

(3.) The petitioners were the plaintiffs before the trial Court. A suit for declaration had been filed by the present petitioners, wherein challenge was laid to the mutation of inheritance made in favour of the present respondents on the death of the father of the present petitioners i.e., Shri. Parduman Singh. The suit so filed was dismissed.