BANGALI PANDEY Vs. BHAROSH RAUT

JUDGEMENT

(1.) AMENDMENTS were denied to the plaintiffs without giving permission to add Ram Ashray Raut as a defendant in whose favour, it is contended, a parcha had been issued by an order of the Anchal Adhikan dated 6 July 1992 in Case No. 3/1992 -93.

(2.) THE amendments were opposed by the defendants on the ground that these aspects are becoming the subject matter of amendments beyond the period of limitation. These aspects are not denied by the plaintiffs. In the circumstances, the amendments were rightly denied.

(3.) DISMISSED .