YOGENDRA PRASAD SINHA Vs. SRI GIRIDHAR PD SINHA

JUDGEMENT

(1.) Heard learned Counsel for the petitioners and the learned Counsel for the Respondent No. 1.

(2.) Learned Counsel for the parties are unanimous in their submission that no notice need issue to respondents 2 to 10 as they are only formal parties.

(3.) The petitioners who are stated to be defendants in Title (Partition) Suit No. 251 of 2007 pending before the Subordinate Judge-IV at Patna City are aggrieved by the impugned order dated 3.5.2010 by which their prayer for amendment of. the written statement has been refused on the ground that by the amendment they seek to withdraw the admission made by them earlier.