RAM SEWAK SINGH Vs. BABITA DEVI

JUDGEMENT

(1.) Heard learned counsel for the parties concerned.

(2.) The petitioner is aggrieved by the impugned order dtd. 1/12/2017 passed by the learned Munsif-II, Gaya, in Eviction Suit No. 2 of 2013, by which, the learned Trial Court has allowed the amendment sought by the respondent/defendant in the written statement.

(3.) The suit was filed by the petitioner for eviction bearing Eviction Suit No. 2 of 2013 seeking decree for eviction against the defendant/respondent inter alia on the fact that the suit property was purchased by the petitioner/plaintiff from the husband of the defendant/respondent namely Satya Narayan Prasad by way of a registered sale deed dtd. 10/11/2006.