BADAMIA DEVI Vs. MAHESHWAR MOCHI

JUDGEMENT

(1.) Heard learned counsel for the petitioners.

(2.) This Civil Miscellaneous Application has been filed for setting aside the order dtd. 20/5/2019 passed by the Court of learned Munsif, Begusarai in Title Execution Case No. 05 of 2007 whereby the learned Court below has allowed the amendment petition under Order 6 Rule 17 read with Sec. 151 CPC.

(3.) Learned counsel for the petitioners submits that by the impugned order the amendment petition dtd. 21/12/2018 filed on behalf of the decree holder is allowed by which 'Two Pucca' written in execution petition at page no. 9 in Schedule-I have been deleted and in its place 'Khaprail' is inserted. He has apprehension that the executing Court may evict the two 'Khaprail' rooms of the petitioners. On consent of the learned counsel for the petitioners this case is being disposed of at this stage after hearing of the learned counsel for the petitioners.