ANJALI DEVI Vs. MOST. MADHURI DEVI

JUDGEMENT

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

(2.) The petitioners-plaintiffs have challenged the part of the order, dtd. 22/12/2020, passed by learned Sub Judge-VII, Nalanda, at Biharsharif, in Title Suit No. 80 of 2008, by which the amendment of the plaint sought by the petitioners-plaintiffs has been rejected.

(3.) Learned Counsel for the petitioners-plaintiffs submits that the respondent no. 1 has sold some of the suit land in favour of six purchasers, who have been added as party-defendants in the suit at the instance of the petitioners-plaintiffs.