AHMED ANSARI Vs. NAZMUL HODA ANSARI

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the respondents.

(2.) In this case the petitioner is challenging the order dated 8.8.2011 passed by the Munsif-ll, Rothas at Sasaram in title Suit No. 6 of 2004 by which petition filed by the plaintiff for amendment of the plaint has been rejected partly.

(3.) According to the petitioner the date of gift that has been given is 12.10.1972 by Sharfuddin Ansari. The. defendant-respondent appeared and has challenged that date of gift as Sharfuddin Ansari died on 8.6.1972 and thereafter the petitioner has filed amendment petition stating that it is a typographical error and as such 12.10.1972 is deleted and in its place 12.7.1968 is added.