BINAY KUMAR SRIVASTAVA Vs. RAM PRAVESH PERSAD

JUDGEMENT

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

(2.) The petitioner is the plaintiff in Title Suit No. 68 of 2006, filed for cancellation of sale deed and the respondents, who are defendants in the suit, have filed their written statement.

(3.) The petitioner is aggrieved by the order, dtd. 19/12/2017, passed, in Title Suit No. 68 of 2006, by learned Sub Judge-XI, Siwan, by which the amendments and sought by the respondents-defendants in their written statement has been allowed at the stage of evidence.