ANNAPURNA AGRAWAL Vs. JITENDRA KUMAR SINHA

JUDGEMENT

(1.) This is an application on behalf of the plaintiffs and is directed against lhe order dated 23rd July, 1983, refusing amendment of the plaint.

(2.) The question is whether amendment of the plaint sought for by the plaintiffs, on the facts and in the circumstances mentioned hereunder, should have been allowed by the Court below.

(3.) The plaintiffs-petitioners have filed a title suit (T. S. No. 31 of 1982) in the Court of the Hirst Munsif, Gaya, for eviction of the opposite parties under the provisions of the Bihar Buildings (Lease, Rent and Eviction) Control Ordinance, 1982 (hereinafter referred to as 'the Ordinance"). By virtue of Section 1, Sub-section (3) of the Ordinance, Section 28 came into force immediately and the remaining provisions of the Ordinance were deemed to have come into force on 1st April. 1981 and to continue to remain in force thereafter. The plaintiffs prayed for the following reliefs :--