POONAM KUMAR Vs. UMESH SINGH

JUDGEMENT

(1.) Heard learned senior counsel for the petitioner on the point of admission and I intend to dispose of this petition at this stage itself.

(2.) The instant petition has been filed by the petitioner against the order dtd. 15/12/2016 passed by the learned Sub-Judge-8th, Patna in Title Eviction Suit No.78/2012 by which the learned court below rejected the amendment petition filed by the plaintiff-petitioner dtd. 30/6/2016 on the ground that the amendment sought for was for adding the relief based purely on title and if the amendment sought for was allowed then it would change the nature of the case which was not permissible under the scheme of the Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 (hereinafter called as 'BBC Act').

(3.) The learned senior counsel for the petitioner submits that the plaintiff-petitioner filed Title Eviction Suit No.78/2012 seeking following reliefs :-